Section 303(2) in Chennai City Municipal Corporation Act, 1919
(2)[ (a) No person shall establish any new private market without or otherwise than in conformity with a licence issued by the commissioner with the sanction of the [standing committee] [Substituted by section 149 by Act X of 1936.] which shall be guided in giving or refusing sanction, by the resolutions of the council passed under sub-section (1).](b)Applications for such licence shall be made by the owner of the place in respect of which the licence is sought [not less than forty-five and not more than ninety days] [Substituted for the words 'not less than thirty days' by section 6 of the Madras City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VII of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).], before such place is opened as a market.
