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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Tamilnadu - Subsection

Section 316(2) in Tamil Nadu District Municipalities Act, 1920

(2)On payment of such fine and tax and of such costs as may be awarded, such owner or person shall receive a licence for the vehicle or animal in respect of which he has been fined and for the period during which he has been found to be in default.