Section 326 in Chennai City Municipal Corporation Act, 1919
326. Grave-digger's licence.
- No person shall discharge the office of a grave-digger to other attendant at a public place for the disposal of the dead (other than a place provided by the Government) unless he has been licensed in that behalf by the commissioner.[Chapter XII-A] [This Chapter was inserted by Tamil Nadu Act 51 of 1998.] [326A. Definitions. [Inserted by T.N. Act No. 2 of 2011 (w.e.f. 16.11.2011).]- In this Chapter,-(a)'hoarding' means any screen of boards other than digital banner and placard, at any place, whether public or private used or intended to be used for exhibiting advertisement, including the frame work or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly;(b)'digital banner' means any screen of boards, at any place, whether public or private used or intended to be used for exhibiting any advertisement or any information in connection with marriage, religious ceremony, birth or death anniversary or meeting or conference of any political, religious or communal organization, designed and printed using electronic printing technology;(c)'placard' means any screen of boards, the size of which is not exceeding eight feet in height and four feet in breadth, at any place, whether public or private, used or intended to be used for exhibiting any advertisement or any information in connection with marriage, religious ceremony, birth or death anniversary or meeting or conference of any political, religious or communal organization, designed and printed using electronic printing technology.]
