Section 391 in The Coimbatore City Municipal Corporation Act, 1981
391. Butcher's, fishmonger's and poulterer's licence.
(1)No person shall without or otherwise than in conformity with a licence from the Commissioner carry on the trade of a butcher, fishmonger or poulterer or use any place for the sale of flesh, fish or poultry intended for human food in any place within the limits of the City:Provided that no licence shall be required for a place used for the selling or storing for sale of preserved flesh or fish contained in air-tight and hermetically sealed receptacles.(2)The Commissioner may by an order and subject to such restrictions as to supervision and inspection as he thinks fit, grant or refuse to grant such licence.(3)Every such licence shall expire at the end of the year for which it is granted or at such earlier date as the Commissioner may, for special reasons, specify, in the licence.(4)The Commissioner may seize any fish, flesh or poultry intended for human food exposed for sale by an unlicensed person and produce the same before the Court of competent jurisdiction.
