Section 410F in The Coimbatore City Municipal Corporation Act, 1981
410F. Removal of hoarding in certain other cases.
(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.(2)Where the hoarding is not removed within the time specified in the notice, the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
