- For every licence or permission granted under this Act, the Commissioner may levy such fee not exceeding [seventy-five rupees] [Substituted-by Chennai City Police (Amendment) Act, 1979 (Tamil Nadu Act 63 of 1979) with effect from 1st March 1980.] as may, from time to time, be fixed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the words 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950.].
