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State of Tamilnadu - Section

Section 25 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

25.

For every licence granted under the Act, there shall be charged a fee of two rupees:Provided that the fee chargeable for a temporary licence in respect of a building or enclosure (which) is used by day and without lights, shall be only one rupee.