Section 410F(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
