The Tamil Nadu Installation of Oil Engines (Temporary Permission) Act, 1954

 
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The Tamil Nadu Installation of Oil Engines (Temporary Permission) Act, 1954 
 
Act 23 of 1954 
 
 
 
 
 
 
 
 
Keyword(s): 
Oil Engine, Temporary Permission, Generator, Electricity 
 
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ct XXIII] ~n$td~.tion of Oil Engikes ' 
(Temfiorury Permission) . 
ADU] ACT NO. bXXIII OF '1 954.8 
de for and v~lidate the 
xmissions for the installation of oil 
tion of locsl authorities 
Be it enacted in the Fifth Year of Gur Republic as 
1. (1) This Act may be czlled the lLTamil Nadu] Shorttitle, extent and In~tall~tion of Oil Engincs (Temporel y Permission) Act, cammenem 
ment, 
(2) It extends to the whole of t-he "[State cf Pamil 
(3) It shall be deemed to have come into force on the 
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1 These wards wore substitutsd for the word " Madras " by the 
Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Orda, 1969. i 
1 , 
2 For Statement of Objects and Reasons, see Fort St. George 
Gazette, dated the 30th June 1954, Part IV-A, page 216. I 
This Act was extenaed to the added territories by section 3 of, and the; First Schedule to, the Tamil Nadu (Added Territories) Exten- i 
$ion of Laws Act, 1964 (Tamil Nadu Act 8 of 1964) repealing the I 
rresponding law in force in that territory. 
SThis expression was substituted for the expression '' State of 
&a;s '' by tke Tamil Nadu Adaptation of bws Order, 1969, as 
amehded by the Tamil Nadu Adaptation of Laws (Second Amend- 
ment) Order, 1969. 
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298 installafioll of Oil Engines [I954 : iX4. Act. XXIII 
(Temparaq Permission) 
Grant c f 2. (1) Where 8 person who has lawfu'uily installed in 
temporary any premises, wlzef her in a residential nrea or not, any 
permission machinery or ~~anrlfacturing plant driven by electric 
for PC)WJT, applies for permission to install an oil engine to of oil engines. gen :rate powsr for working such machinery or plant, the 
Commissioner, Corporation of Madras, the Municipal 
Council, the District Board or the P~nchayat, as the case 
may b:, ma.y grant p:rmission to such pmon to install 
such an oil engil~e. 
(2) P,-rmission grant cd under sub-section (1) shill 
be valid for a period of one yar from the date of the grant 
and subject to that condition, shall bs deemed to be per- 
mission granted by the Commissioner, Corporation of 
of Madras, the Municipsl Council, thc District Board or 
the Pancby~t, es the case may b:, unaer the Mzdrrs City 
Municipal Act, 1919 ('parnil N~du] Act IV of 1919), the 
'[T~rnil N YIU] District Municipsli'ies Aci, 1920 C[Tarnil 
Njdo] Act V of 1920), th: I[l~rnil Nadu] District Boards 
Act, 1920 ~1 Z- mil Njdu] Act XIV of 1920), or r he l[Tomil 
Nzd~ Vill~ge Pa nch:iy:1is Act, 1950 ('[Ta mil Nadul Act 
X of 1950). 
f 
1 These words were substituted for the ward 'cMadrasc' by the 
Tamil Niada Adaptation of Laws Order, 1969, as amended by the 
Tamil Nadu Adaptation of Laws (Secand Amendment) Order,l969. 

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