Section 382(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Commissioner may, by an order, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water-supply, width of paths and ways, weights and measures to be used and rents and fees to be charged in such markets as he thinks fit-(a)grant or refuse to grant or renew such licence; or(b)withhold the licence until the owner or occupier executed such works as may be specified in the order:Provided that the Commissioner shall not refuse or withhold such licence for any cause other than the failure of the owner or occupier thereof, to comply with some provision of this Act or some regulation made under section 388 or some by-law made under section 432.
