Installation of Oil Engines (Temporary Permission) Act, 1954
An Act to provide for and validate the grant of temporary permissions for the installation of oil engines in steak within the jurisdiction of local authorities in the 3[State of Tamil Nadu].
Whereas it is expedient to provide for and validate the grant of temporary permissions for the installation of oil engines in areas within the jurisdiction of local authorities in the 3[State of Tamil Nadu];
Be it enacted in the Fifth Year of Our Republic as follows:
Section 1. Short title, extent and commencement
Section 2. Grant of temporary permission for installation of oil engines
(1) Where a person who has lawfully installed in any premises, whether in a residential area or not, any machinery or manufacturing plant driven by electric power, applies for permission to install an oil engine to gen irate power for working such machinery or plant, the Commissioner, Corporation of Madras, the Municipal Council, the District Board or the Panchayat, as the case may be, may grant permission to such person to install such an oil engine.
(2) Permission granted under sub-section (1) shall be valid for a period of one year from the date of the grant and subject to that condition, shall be deemed to be permission granted by the Commissioner, Corporation of Madras, the Municipal Council, the District Board or the Panchayat, as the case may be, under the Madras City Municipal Act, 1919 (7[Tamil Nadu] Act IV of 1919), the 7[Tamil Nadu] District Municipalizes Act, 1920 (7[Tamil Nadu] Act V of 1920), the 7[Tamil Nadu] District Boards Act, 1920 (7[Tamil Nadu] Act XIV of 1920), or the 7[Tamil Nadu] Village Panchayats Act, 1950 (7[Tamil Nadu] Act X of 1950).
1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 30th Juna 1954, Part IV-A, page 216. This Act was extended to the added territories by section 3 of, and the First Schedule to, the Tamil Nadu (Added Territories) Extension of Laws Act, 1964 (Tamil Nadu Act 8 of 1964) repealing the corresponding law in force in that territory.
3. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
4. Received the assent of the Governor on the 26th August, 1954; first published in the Fort St. George Gazette on the 1st September, 1954
5. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
6. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
7. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1949.