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Madras Presidency - Section

Section 37 in The Madras City Police Act, 1888

37. - 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 place or building is so used.