Section 233 in Chennai City Municipal Corporation Act, 1919
233. [ Prohibition against use of inflammable materials for buildings, etc., without permission. [Substituted for original section 233 by section 118 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)No external roof, veranda, pandal or wall of a building and no shed or fence shall be constructed or re-constructed of cloth, grass, leaves, mats or other inflammable materials except with the permission of the commissioner, nor shall any such roof, veranda, pandal, wall, shed or fence constructed or reconstructed in any year be retained in a subsequent year, except with such permission.(2)Every permission granted under sub-section (1) shall expire at the end of the year for which it is granted.][Buildings other than Huts] [Under section 5-A(1) of the Tamil Nadu Cinemas Regulation Act, 1955 (Tamil Nadu Act IX of 1955), the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), shall not apply to any application made under that section by any person who intends to use any site for construction a building thereon for the exhibition of cinematograph films, or to construct, or reconstruct any building for such exhibition, or to install any machinery in any place where cinematograph exhibitions are proposed to be given.]
