Tamil Nadu Towns Nuisances (Amendment) Act, 1975*
| [Tamil Nadu Act No. 30 of 1975]* | [14th November, 1975] |
An Act further to amend the Tamil Nadu Towns Nuisances Act, 1889
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-sixth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 16th October, 1975, Part IV-Section 1, Page 177.
* Received the assent of the Governor on the 13th November, 1975, first published in the Tamil Nadu Government Gazette Extraordinary on the 14th November, 1975 (Aippasi 28, Iratchasa (2006-Tiruvalluvar Andu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Towns Nuisances (Amendment) Act, 1975.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 3, Tamil Nadu Act III of 1889.- In section 3 of the Tamil Nadu Towns Nuisances Act, 1889 (Tamil Nadu Act III of 1889), after clause (12) and before the Explanation, the following clause shall be inserted, namely:-
"(13) Whoever organises any assembly, meeting or procession between sunset and sunrise without providing sufficient petromax lights in addition to electric lights.".