Section 28(8) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(8)The licensee shall provide ample space for parking at least 25 motor cars or 50 motor cycles and 200 cycles or 20 motor cars, 5 motor cycles and 100 cycles and employ watchman at the rate of one for every 25 cars or 50 motor cycles and 200 cycles or 20 motor cars, 5 motor cycles and 100 cycles.The Commissioner may, when special circumstances require, insist on any applicant to provide space for parking of more than 25 motor cars and other vehicles and to provide watchmen to look after the vehicles in the interest of the public.Every person who has obtained a licence under this Act for the use of any building or enclosed place for public entertainment or resort may collect fees for parking of motor cars and vehicles in the space provided thereof at the rates indicated below: -(i)Motor vehicles, including motor cycles......... 12 naye paise.(ii)Vehicles other than motor vehicles.......... 6 naye paise:Provided that such fees shall not be charged where the owner has his own driver or attendant to look after the vehicle.
