Section 287(1) in Chennai City Municipal Corporation Act, 1919
(1)No place within the limits of the city shall be used for any of the purposes mentioned in Schedule VI without a licence obtained from the commissioner and except in accordance with the conditions specified therein:[Provided that no such licence shall be required for the use of any place for a lodging house as defined in the [Tamil Nadu] Public Health Act, 1939 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1939) if the keeper thereof has been registered under that Act.]
