Section 410D in The Coimbatore City Municipal Corporation Act, 1981
410D. Power to cancel or suspend licence.
(1)Without prejudice to any other penalty to which the licensee maybe liable, under this Chapter, the District Collector may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 410-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.(2)Before cancelling or suspending a licence under sub-section (1), the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] shall give the licensee, an opportunity of making his representation.
