Section 1 in The Tamil Nadu Catering Establishments Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Catering Establishments Act, 1958.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)(a)It shall come into force on such [date] [Came into force on the 8th April 1959 in the areas specified in clause (a) of sub-section (3) of section 1.] as the State Government may, by notification, appoint-(i)in the City of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.];[(i-a) in the City of Madurai as defined in clause (9) of section 2 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);] [Inserted by Tamil Nadu Act 29 of 1975.](ii)in all the municipalities constituted under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), and under the Travan-core District Municipalities Act, 1116 (Travancore Act XXIII of 1116); and(iii)[ in all areas within the jurisdiction of-(a)panchayats which are classified or deemed to have been classified as town panchayats under the Tamil Nadu Panchayats Act, 1958 [Tamil Nadu Act XXXV of 1958] [This item was substituted for the original item (iii) by section 2(2) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975), the words 'Tamil Nadu' having been earlier substituted for the word 'Madras' occurring in original item (iii) by the Tamil Nadu Maptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] including town panchayats re-constituted under that Act; and(b)townships constituted under section 4-A of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), section 4 of the Tamil Nadu Panchayats Act, 1958 [Tamil Nadu Act XXXV of 1958] [This Act was repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], the Mettur Township Act, 1940 [Tamil Nadu Act XI of 1940] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994).], the Courtalla m Township Act, 1954 [Tamil Nadu Act XVI of 1954] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994).] and the Bhavanisagar Township Act, 1954 [Tamil Nadu Act XXV of 1954] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).].(c)The State Government may, by notification, direct that this Act shall come into force in any other area on such date as may be specified in such notification.]
