Section 445 in The Coimbatore City Municipal Corporation Act, 1981
445. Penalty for omission to take out licence for vehicle or animal.
(1)Every owner or person-in-charge of any vehicle or animal liable to tax under section 142, who omits to obtain, within fifteen days of the service of a bill on him, a licence under section 148 shall on conviction, be punished with fine not exceeding one hundred rupees and shall also pay the amount of the tax payable by him in respect of such vehicle or animal.(2)On payment of such fine and tax and of such costs as may be awarded, such owner or person shall receive a licence for the vehicle or animal in respect to which he has been fined and for the period during which he has been found to be in default.(3)The provisions of this section shall apply to any person who having compounded for the payment of a certain sum under section 145, fails to pay such sum and the amount due for a licence, shall in such case be taken as the amount so compounded for.
