Section 282(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence:[Provided that this section shall not apply to any place licensed as a place of public entertainment or resort under the [Tamil Nadu] [Added by section 137(1)of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Places of Public Resort Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1888).]
