Section 352(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which animals or quadrupeds are kept or taken in for purposes of profit shall apply to the Commissioner for a licence not less than forty-five and not more than ninety days before the opening of such place or the commencement of the year for which the licence is sought to be renewed, as the case, may be.
