Section 451(6) in The Coimbatore City Municipal Corporation Act, 1981
(6)When any licence or permission is suspended or revoked, or when the period for which it was granted or within which application for renewal should be made has expired, whichever expires later, the grantee shall, for all purposes of this Act or any rule or by-law made under it, be deemed to be without a licence or permission until the order suspending or revoking the licence or permission is cancelled or subject to sub-section (11) until the licence or permission is renewed as the case may be.
