Section 288(1) in Chennai City Municipal Corporation Act, 1919
(1)Every person intending-(a)to construct or establish any factory, workshop or work-place in which it is proposed to employ steam-power, water-power or other mechanical power or electric power, or(b)to instal in any [place] [Substituted for the words 'premises' by section 76 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] any machinery or manufacturing plant driven by steam, water, electric or other power [as aforesaid, not being machinery or manufacturing plant exempted by rules, [Substituted for the word 'as aforesaid shall before beginning such construction' by section 3(i) of the Madras City Municipal (Amendment) Act, 1942 (Tamil Nadu Act XV of 1942) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]shall before beginning such construction], establishment or installation, make an application in writing to the commissioner for permissions to undertake the intended work.
