162. Modification of the Tamil Nadu Places of Public Resort Act, 1888.
- Notwithstanding anything contained in the Tamil Nadu Places of Public Resort Act, 1888 (Tamil Nadu Act II of 1888), when the Government extend that Act to any village, or part thereof -(a)the authority to whom application shall be made for a licence under the Act in respect of any place or building to be used exclusively for purpose other than the holding of cinematograph exhibitions, and who may grant or refuse such licence, shall be the Commissioner in the case of Panchayat Villages;(b)the appeal from the order of the Commissioner granting, refusing, revoking or suspending a licence, shall lie to the Panchayat Union Council;(c)the income derived from fees on licences under this section shall, if received by the Panchayat Union Council, be credited to the funds of the Village Panchayats concerned.
