Section 235 in The Coimbatore City Municipal Corporation Act, 1981
235. Contribution from persons having control over places of pilgrimage, etc.
- Where a mosque, temple, mutt or any place of religious worship or institution or any place which is used for holding fairs, festivals or any large gathering of people or other like purposes in the City or in its neighbourhood, attracts on particular occasions a large number of persons, the Commissioner shall make special arrangements whether permanent or temporary which may be necessary in the interest of public health, safety or convenience and require the trustee or other person having control over such place to make such recurring or nonrecurring contribution to the funds of the corporation as the Government may determine.
