Section 20 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
20. He shall provide the rooms, if any, used for the preparation of articles of food and drink with suitable smoke outlets and shall cause the same to be maintained, at all times, in good order and efficient action and shall not, at any time, cause or suffer any room which may be appointed for use as a kitchen to be used or occupied as a sleeping apartment.
