37. [] [Sub-sections (2), (3) and (4) of section 37 were omitted and sub-section (1) of section 37 was re-numbered as section 37 by Madras City Police and Gamming (Amendment) Act, 1955 (Tamil Nadu Act XVI of 1955).] Penalty for omission to procure licence as required by section 34 or 35.
- Whoever keeps or uses or permits to be kept or used any enclosed place or building requiring a licence under section 34 or 35, without having obtained a licence as therein required, shall be liable on conviction to fine not exceeding fifty rupees for every day on which such a place or building is so used.
