Section 301(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may, at any time, if it appears to him that any hutting ground, for sanitary reasons, requires improvements, serve a notice upon the owner or occupier of such hutting ground requiring him to prepare and submit a plan of the hutting ground, to the scale of four metres to the centimetre, showing-(a)the manner in which the hutting ground should be laid out, with the buildings or huts standing in regular lines and with a free passage, in front of and behind each line, of such width as may be necessary for proper ventilation and for scavenging;(b)the drains for the general use of tenants of the hutting ground;(c)the means of lighting, common water-supply, bathing arrangements, if any and common privy accommodation to be provided for the use of the tenants;(d)the streets and passage, which are to be maintained for the benefit of the tenants;(e)the tanks, wells and low lands which are to be filled up and the tanks which are to be conserved; and(f)any other proposed improvements:Provided that when there are two or more owners or occupiers of a hutting ground the Commissioner may require them to prepare and submit a joint plan of the hutting ground.
