Section 24 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
24.
In the event of an outbreak of an epidemic or contagious disease in the locality, the Commissioner may, by order, direct that any building or enclosed place in respect of which a licence has been granted under the Act shall not be used for the purposes of public entertainment or resort for such period as may be specified in the order, if in the opinion of the Health Officer, such use is likely to spread the epidemic or contagious disease. The Commissioner shall also have power to refuse to grant a licence in similar circumstances.
