Section 287(3) in Chennai City Municipal Corporation Act, 1919
(3)The owner or occupier of every place for the use of which for any purpose a licence is required under sub-section (1) or sub-section (2) shall apply to the commissioner for such licence [not less than forty-five and not more than ninety days] [Substituted for the words 'not less than thirty days' by section 4 of the Chennai City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VIII of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act.] before the place is used for such purpose or within thirty days of the publication of the notification under sub-section (2) in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], as the case may be.
