Section 304(1) in Chennai City Municipal Corporation Act, 1919
(1)No person shall-without or otherwise than in conformity with an annual licence granted by the commissioner in this behalf continue to keep open a private market. Application for the renewal of the licence shall be made [(not less than forty-five and not more than ninety days] [Substituted for the words 'in the first month of every year' by section 150(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] before the commencement of the year for which licence is sought.
