Madras City Police (Second Amendment) Act, 1995*
| [Tamil Nadu Act No. 41 of 1995] | [9th December, 1995] |
An Act further to amend the Madras City Police Act, 1888
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th December, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras City Police (Second Amendment) Act, 1995.
(2) It shall come into force at once.
2. Substitution of section 35.- For section 35 of the Madras City Police Act, 1888 (hereinafter referred to as the principal Act), the following section shall be substituted, namely:-
"35. Eating houses, hotels, fencing-schools, etc., to be licensed.-No enclosed place or building shall be used as an eating-house, coffee-house, boarding-house lodging-house, hotel, gymnasium or fencing-school without a licence obtained from the Commissioner:
Provided that nothing in this section shall apply to any ??? or fencing-school of any educational institution controlled or recognised by the State Government."
3. Amendment of section 36.- In section 36 of the principal Act, the proviso shall be omitted.