Section 217D in Tamil Nadu District Municipalities Act, 1920
217D. Grant of licence.
- On receipt of an application from the Committee with its remarks, the State Government, if satisfied that the grant of a licence will not result in the deterioration of scenic beauty or destruction of the environment and eco-system of the hill station, may, grant a licence subject to such terms and conditions as they may think fit to impose, or refuse to grant a licence;Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.
