Section 4A(c) in Tamil Nadu Places of Public Resort Act, 1888
(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:
