Section 4A in Tamil Nadu Places of Public Resort Act, 1888
4A. [ Conditions subject to which licence may be granted. [Section 4-A was inserted by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).]
- Notwithstanding anything contained in this Act or in any other law for the time being in force, no application for licence under section 4 shall be entertained unless the following conditions are complied with by the applicant, namely: -(a)The applicant shall give an undertaking in writing to the authority or officer referred to in section 5 that the enclosed place or building shall not be used for the purpose of displaying any indecent or obscene play or dance or other like performance or for the activities such as ring-throwing, arrow or pin-throwing or any other activity of a gambling nature as may be prescribed by the State Government in this behalf;(b)The applicant shall, in the undertaking referred to in clause (a), agree to abide with the provisions of the law relating to the maintenance of law and order and decency in public places;(c)The applicant shall, along with the undertaking referred to in clause (a), also furnish security-deposit for such sum as specified in the Schedule and in such manner as may be prescribed by the State Government in this behalf, for the due observance of the terms and conditions laid down in the said undertaking or the licence to be granted and in the event of non-compliance with any of the terms and conditions of the said undertaking or licence, the sum so deposited as security deposit shall be forfeited to the State Government:Provided that no such forfeiture of the security deposit shall be made unless the applicant had been given a reasonable opportunity of being heard:Provided further that the forfeiture of the security deposit under this clause shall not be a bar for proceeding against the holder of the licence under the provisions of section 9.]
