The Rules Granting Exemptions from Section 288 of the Chennai City Municipal Corporation Act, 1919
Published vide Notification G.O. MS. No. 2039, Local Administration, dated 20th September, 1963
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No. S.R.O. A-1004 of 1963. - In exercise of the powers conferred by clause (a) of sub-section (2) of section 347 of the [Chennai] City Municipal Corporation Act, 1919 ([Tamil Nadu] Act IV of 1919), the Governor of [Tamil Nadu] hereby makes the following rules:-
- Electrical machinery or appliance intended to be used for purely domestic or personal purposes or comfort.
Explanation. - Installations of electric motors for drawing water from wells in lodging houses, restaurants, hotels and the like shall be treated as those intended for personal purposes and comfort and no permission shall be necessary for their installation irrespective of the fact whether the lodging houses, restaurants, hotels and the like are situated in non-residential or notified residential areas.
- Non-electrical machinery or appliance not exceeding two horsepower intended to be used for purely domestic or personal purposes or comfort.
