Section 403(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If the corporation provided any such place without the limits of the City, all the provisions of this Act and all by-laws framed under this Act for the management of such places within the City shall apply to such places and all offences against such provisions or by-laws shall be cognizable by the magistrate of the First Class as if such.places were within the limits of the City.
