Section 181(1) in Tamil Nadu District Municipalities Act, 1920
(1)No door, gate, bar or ground-floor window shall, without a licence from the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).], be hung or placed so as to open outwards upon any street.
