Section 338 in Tamil Nadu District Municipalities Act, 1920
338. Consequences of failure to obtain licences, etc., or of breach of the same.
- If, under this Act, or any rule, by-law or regulation made tmder it, the licence or permission of the council or [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] or registration in the municipal office is necessary for the doing of any act, and if such act is done without such licence or permission or registration, or in a manner inconsistent with the terms of any such licence or permission, then -(a)the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] may, by notice, require the person so doing such act to alter, remove, or, as far as practicable, restore to its original state the whole or any part of any property, movable or immovable, public or private, affected thereby, within a time to be specified in the notice and further,(b)if no penalty has been specially provided in this Act for so doing such act, the person so doing it shall be liable on conviction before a magistrate to a fine not exceeding fifty rupees for every such offence.
