Section 279(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner may, at any time, cancel or suspend any licence granted under sub-section (1) if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any by-law made under section 349 relating to such premises whether or not the licensee is prosecuted under this Act.]Keeping of Animals [and Birds] [Added by section 136 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
