Section 304(4) in Chennai City Municipal Corporation Act, 1919
(4)The commissioner, if a licence has been refused or withheld as aforesaid, shall cause a notice of such refusal or withholding to be affixed in English and [Tamil] [Substituted for the words 'two regional languages' by section 77(d) by Act 56 of 1961.] to some conspicuous place at or near the entrance to the premises.
