Section 349(11) in Chennai City Municipal Corporation Act, 1919
(11)for the regulation [and licensing] [Inserted by section 174(iv) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of hotels, lodging houses, boarding houses, choultries, rest-houses, emigration depots, restaurants, eating houses, cafes, refreshment rooms, coffee houses, and any premise to which the public are admitted for repose or for the consumption of any food or drink or any place where any food or drink is exposed for sale;
