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State of Tamilnadu - Section

Section 40 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349

40. The licensee shall, when so required by the Health Officer or Assistant Health Officer, cause any employee engaged in such premises to be examined and a certificate to be produced of being free from disease or infection of any kind and fit to carry on or assist in the business. The certificate shall be given free of charge by the Corporation Medical Officers.