Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Public Health (Amendment) Act, 1958 28 of 1958 [29 October 1958] CONTENTS 1. Short title 2. Amendment of section 92, Madras Act III of 1939 Madras Public Health (Amendment) Act, 1958 28 of 1958 [29 October 1958] PREAMBLE An Act further to amend the Madras Public Health Act, 1939. WHEREAS it is expedient further to amend the Madras Public Health Act, 1939 (Madras Act III of 1939), for the purpose hereinafter appearing; BE it enacted in the Ninth Year of the Republic of India as follows:- - 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 20th August 1958, Part IV-A, page 218. 1. Short title :- This Act may be called the "Madras public Health (Amendment) Act, 1958." 2. Amendment of section 92, Madras Act III of 1939 :- In the Madras Public Health Act, 1939 (Madras Act III of 1939), to clause (a) of section 92, the following proviso shall be added, namely:-- "Provided that the local authority may, subject to such restrictions, limitations and conditions, as may be prescribed, permit any such construction or establishment, if it is for the purpose of carrying on such cottage industry as the Government may, from time to time, by notification, specify."