Section 287(5) in Chennai City Municipal Corporation Act, 1919
(5)[ (a) On receipt of any such application as is referred to in sub-section (3), the commissioner may subject to the provisions of clauses (b) and (c), grant the licence specifying therein such conditions as he may think fit to impose in accordance with the rules, if any, made by the State Government in this behalf or refuse to grant the same.] [Sub-section (5) was substituted by section 75 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).](b)Before granting or refusing a licence under clause (a), the commissioner shall cause a full and complete investigation to be made in the prescribed manner in respect of the application and shall have due regard to-(i)the suitability of the place in respect of which the license is applied for;(ii)the possibility of any danger to life or health or property or the likelihood of any nuisance being created either by reason of the manner in which or by the conditions under which the place is proposed to be used or by the nature of such use;(iii)the provisions of other Acts, if any, and the rules and by-laws made thereunder, regulating the use of places for the purpose for which a licence is applied for under this Act; and(iv)such other matters as may be prescribed.(c)If the commissioner is satisfied either on a reference made to him in this behalf or otherwise that-(i)a license granted under clause (a) has been obtained by misrepresentation as to an essential fact, or(ii)the holder of a licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the commissioner may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence.(d)Subject to any rules that may be made in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation order, 1950.] Government, the commissioner may also vary or amend a licence granted under clause (a).
