35. [ Fencing-schools and gymnasium to be licensed. [Substituted by Chennai City Police (Amendment) Act, 2007 (Tamil Nadu Act 43 of 2007).]
(1)No enclosed place or building shall be used as a fencing-school or gymnasium without a licence obtained from the Commissioner:Provided that nothing in this section shall apply to any fencing-school or gymnasium of any educational institution controlled or recognized by the State Government.(2)No enclosed place or building shall be used as an eating-house, boarding-house, lodging-house or hotel without obtaining a no objection certificate from the Commissioner in regard to traffic clearance by the Municipal Corporation for the grant of a licence, for the first time, under the relevant City Municipal Corporation Act.Explanation. - For the purpose of this sub-section, "relevant City Municipal Corporation Act" means -(1)The Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(2)The Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);(3)The Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);(4)The Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994);(5)The Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994); and(6)The Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994).]
