Section 285A in Chennai City Municipal Corporation Act, 1919
285A. [ Prohibition of use of public place or sides of public street as cart-stand, etc. [Substituted by section 138 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1961).]
- Where the commissioner has provided a public landing place, halting place, cart-stand, cattle-shed, or cow-house, he may prohibit the use for the same purpose by any person within such distance thereof as may be determined by the [standing committee] of any public place or the sides of any public street:[Provided that nothing contained in this section shall be deemed to authorise the commissioner to prohibit the use of any place in the city by the State Government as a stand solely for motor vehicles belonging to the Transport Department of the State Government.] [Added by section 73 of the Tamil Nadu Act 56 of 1961.]
