Section 326C in Chennai City Municipal Corporation Act, 1919
326C. Application for licence.
(1)Every application for licence under this Chapter shall be made to the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] in such form, containing such particulars and with such fee, as may be prescribed.(2)The [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may, after local inspection, grant a licence with such conditions or directions, subject to such rules as may be prescribed.(3)The [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may refuse to grant licence for reasons to be recorded in writing:Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.(4)Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed from time to time.(5)[ The fee paid under sub-section (1) shall be credited to the [Corporation account] [Inserted by Tamil Nadu Act 19 of 2003.] in such manner as may be prescribed.]
