Section 285C in Tamil Nadu District Municipalities Act, 1920
285C. Application for licence.
(1)Every application for licence under this Chapter shall be made to the [District Collector] [Substituted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] in such form, containing such particulars and with such fee, as may be prescribed.(2)The [District Collector] [Substituted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may, after local inspection, grant a licence with such conditions or directions, subject to such rules as may be prescribed.(3)The [District Collector] [Substituted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may refuse to grant licence for reasons to be recorded in writing:Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.(4)Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed, from time to time.(5)[ The fee paid under sub-section (1) shall be credited to the [account of the municipality, town panchayat or Third Grade Municipality, as the case may be, within whose jurisdiction such fee has been collected] [Inserted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003)] in such manner as may be prescribed.]
