Section 225 in Chennai City Municipal Corporation Act, 1919
225. [] [Sections 213, 224 and 225 will not apply token any drain or premises vested in the Corporation is opened or broken up by the Board of Trustees for the improvement of the City of Chennai or when any public street is under construction by the said Board by virtue of section 60(2) of the Madras City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] Prohibition against removal of bars and lights.
- No person shall without lawful authority remove any bar, chain, post or shoring timber or remove or extinguish any light set up under section 224.
