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[Cites 0, Cited by 5] [Entire Act]

State of Tamilnadu - Section

Section 451 in The Coimbatore City Municipal Corporation Act, 1981

451. General provisions regarding licences, registration and permissions.

(1)Every licence or permission granted under this Act or any rule or by-law made under it shall specify the period, if any, for which and the restrictions, limitations and conditions subject to which the same is granted and shall be signed by the Commissioner.
(2)
(a)Save as otherwise expressly provided in or may be prescribed under this Act for every such licence or permission fee shall be paid in advance on such units and at such rates as may be fixed by the council:
Provided that not more than one fee shall be levied in respect of construction of building and installation of machinery or of any purpose specified in more heads than one of Schedule IV if such heads form part of a continuous process of manufacture and the fee so charged shall not exceed the highest fee chargeable in respect of any one of the said purposes.
(b)the council may compound for any period not exceeding three years at a time with the owner of any mill or factory for a certain sum to be paid in lieu of the fees payable in respect of such mill or factory.
(c)Every order of the Commissioner or other municipal authority granting or refusing to grant a licence or permission shall be published on the notice board of the corporation.
(3)Every order of the Commissioner or other municipal authority refusing, suspending, cancelling or modifying a licence or permission shall be in writing and shall state the grounds on which it proceeds.
(4)Subject to the special provisions in Chapters X, XI and XIII regarding buildings, hutting grounds and private markets and subject to such sanction as may be required for the refusal of a licence or permission any licence or permission granted under this Act or any rule or by-law made under it may at any time be suspended or revoked by the Commissioner if any of its restrictions, limitations or conditions is evaded or infringed by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act or of any rule, by-law or regulation made under it in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud.
(5)It shall be the duty of the Commissioner to inspect places in respect of which a licence or permission is required by or under this Act and he may enter any such place between sunrise and sunset, and also between sunset and sunrise if it is open to the public or any industry is being carried on in it at the time; and if he has reason to believe that anything is being done in any place without a licence or permission where the same is required by or under this Act, or otherwise than in conformity with the same, he may at any time by day or night without notice enter such place for the purpose of satisfying himself whether any provision of law, rules, by-laws, regulations, any condition of a licence or permission or any lawful direction or prohibition is being contravened and no claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under this sub-section by the Commissioner or any person to whom he has lawfully delegated his powers or by the use of any force necessary for effecting an entrance under this sub-section.
(6)When any licence or permission is suspended or revoked, or when the period for which it was granted or within which application for renewal should be made has expired, whichever expires later, the grantee shall, for all purposes of this Act or any rule or by-law made under it, be deemed to be without a licence or permission until the order suspending or revoking the licence or permission is cancelled or subject to sub-section (11) until the licence or permission is renewed as the case may be.
(7)Every grantee of any licence or permission shall at all reasonable times while such licence or permission remains in force produce the same at the request of the Commissioner.
(8)Whenever any person is convicted of an offence in respect of the failure to obtain a licence or permission or to make a registration required by the provisions of this Act or by any rule or by-law made under this Act, the magistrate shall in addition to any fine which may be imposed recover summarily and pay over the corporation the amount of the fee chargeable for the licence or permission or for registration and may in his discretion also recover summarily and pay over to the council such amount, if any, as he may fix as the costs of the prosecution.
(9)Such recovery of the fee under sub-section (8) shall not by itself entitle the person convicted to a licence or permission or to registration as aforesaid.
(10)Save as otherwise expressly provided in, or may be prescribed under this Act every application for a licence or permission or for registration or the renewal of a licence or permission or registration shall be made not less than forty-five and not more than ninety days before the commencement of the year or of such less period as is mentioned in the application and shall be accompanied by the fee referred to in clause (a) or the sum referred to in clause (b) of subsection (2).
(11)
(a)The acceptance by the corporation of the prepayment of the fee referred to in clause (a) or the sum referred to in clause (b) of sub-section (2) for a licence or permission or for registration shall not entitle the person making such prepayment to the licence or permission or to registration as the case may be, but only to refund of such amount after deducting therefrom the amount specified in clause (b) towards the expenses incurred by the corporation in the scrutiny of the application and other documents connected therewith for licence, permission or registration in case of refusal of the licence or permission or of registration, but an applicant for the renewal of a licence or permission or registration; shall until communication of orders on his application be entitled to act as if the licence or permission or registration had been renewed; and, save, as otherwise specially provided in this Act if orders on an application for a licence or permission or for registration are not communicated to the applicant within forty-five days after the receipt of the application by the Commissioner the application shall be deemed to have been allowed for the year or for such less period as is mentioned in the application and subject to the law, rules, by-laws, regulations and all conditions ordinarily imposed.
(b)The amount to be deducted under clause (a) shall be at the rates not exceeding the following:-
Fees for licences, permissions or registrations Amount to be deducted for scrutiny charges, inrespect of applications for licences, permissions orregistrations
(1) (2)
  (Rs.)
(1) More than Rs. 10 but not more than Rs. 50 2
(2) More than Rs. 50 but not more than Rs. 150 4
(3) More than Rs. 150 but not more than Rs. 250 8
(4) More than Rs. 250 but not more than Rs. 350 12
(5) More than Rs. 350 but not more than Rs. 450 16
(6) More than Rs. 450 but not more than Rs. 600 20
(7) More than Rs. 600 but not more than Rs. 800 24
(8) More than Rs. 800 but not more than Rs. 1000(and above) 30
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