Section 27(6) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(6)Persons applying for licences shall furnish to the Commissioner of Police full particulars of the entertainment together with full synopsis of any drama to be performed, in the case of temporary licences, at least 21 days prior to the date on which the entertainment is to take place and in the case of special temporary short-term licences, at least 10 days prior to such date.
