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CHENNAI CITY POLICE (AMENDMENT) ACT, 2007
T.N. ACT NO.43/2007
CHENNAI CITY POLICE (AMENDMENT) ACT, 2007
(Received the Assent of the Governor of Tamil Nadu on November 16, 2007 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.324, page 202, dated November 19, 2007)
An Act further to amend the Chennai City Police Act, 1888.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
1. Short title and commencement. – (1) This Act may be called the Chennai City Police (Amendment) Act, 2007.
(2) It shall be deemed to have come into force on the 8th September 2007.
2. Substitution of Section 35. – For Section 35 of the Chennai City Police Act, 1888 (Tamil Nadu Act 3 of 1988), the following Section shall be substituted, namely:-
“35. Fencing-schools and gymnasium to be licensed. – (1) No enclosed place or building shall be used as a fencing-school or gymnasium without a licence obtained from the Commissioner:
Provided that nothing in this Section shall apply to any fencing-school or gymnasium of any educational institution controlled or recognized by the State Government.
(2) No enclosed place or building shall be used as an eating-house, boarding-house, lodging-house or hotel without obtaining a no objection certificate from the Commissioner in regard to traffic clearance by the Municipal Corporation for the grant of a licence, for the first time, under the relevant City Municipal Corporation Act.
Explanation. – For the purpose of this sub-section, “relevant City Municipal Corporation Act” means –
(1) The Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);
(2) The Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);
(3) The Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);
(4) The Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994);
(5) The Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994); and
(6) The Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994).”.
