Section 365(9) in Chennai City Municipal Corporation Act, 1919
(9)Such recovery of the fee under sub-section (8) shall not [by itself] [Inserted by section 180(vii) by Act X of 1936.] entitle the person convicted to a licence or permission or to registration as aforesaid.[(9-A) Save as otherwise expressly provided in, or may be prescribed under this Act, every application for a licence or permission or for registration or the renewal of a licence or permission or registration, shall be made not less than forty-five and not more than ninety days before the commencement of the year or of such less period as is mentioned in the application [and shall be accompanied by the fee referred to in clause (a) or the sum referred to in clause (b) of sub-section (2)] [Inserted by Tamil Nadu Act VII of 1948.].
