Section 34 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
34.
The Commissioner may, in consultation with the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' By the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or with the approval of the State Government, relax any of the provisions of these rules or the conditions of any licence issued under these rules.
