Section 358(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)When a licence is granted, refused, suspended, cancelled, or modified under this section, the Commissioner shall cause a notice of such grant, refusal, suspension, cancellation, or modification, in Tamil and English to be affixed in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.
