Section 2(f) in Tamil Nadu Fire Service Rules, 1990
(f)"licence" means a licence issued under section 287 of the [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or section 249 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), as the case may be, and includes a licence issued under the Factories Act, 1948 (Central Act LXIII of 1948) or the rules made thereunder or the Arms Act, 1959 (Central Act 54 of 1959) or the rules made thereunder or the Cinematograph Act, 1952 (Central Act XXXVII of 1952) or the rules made thereunder or the Indian Explosives Act, 1884 (Central Act IV of 1884) or the rules made thereunder or the Explosive Substances Act, 1908 (Central Act VI of 1908) or the rules made thereunder or the Petroleum Act, 1934 (Central Act XXX of 1934) or the rules made thereunder or the Gas Cylinder Rules, 1981 or the Tamil Nadu Places of Public Resort Act, 1888 (Tamil Nadu Act II of 1888) or the Special Rules for Multi-storeyed Buildings, 1975;
