36. Conditions for issue of licences under sections 34 and 35.
- Licences under the last two preceding sections may be granted by the Commissioner upon such conditions as he, subject to the control and direction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by Adaptation Order, 1937 and the 'State' was substituted for 'Provincial' by Adaptation Order, 1950.], may prescribe, and for such period not exceeding one year as may be stated in the licence.[***] [Proviso was omitted by Madras City Police (Second Amendment) Act, 1995 (Tamil Nadu Act 41 of 1995).]
