Section 377 in The Coimbatore City Municipal Corporation Act, 1981
377. Regulation of milk trade.
(1)No person shall, without or otherwise than in conformity with a licence from the Commissioner-(a)carry on or be employed in the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce or other edible articles within the City;(b)use any place in the City for the sale of milk or dairy produce:Provided that no such licence shall be given to any person who is suffering from an infectious disease:Provided further that such licence shall be deemed to have been suspended while the person to whom it is granted is suffering from an infectious disease.(2)Such licence may be refused or may granted either unconditionally or on such conditions as the Commissioner may deem necessary. Such conditions may relate to the construction, ventilation, conservancy, supervision and inspection of the premises whether within or without the limits of the City where the animals from which the milk supply is derived are kept.(3)No person shall be granted a licence as vendor in milk, dairy produce or other edible articles before he has undergone medical check up by a medical officer.(4)The council may fix the fee to be collected for each such licence and the Commissioner shall grant such licence after the fee due therefor has beenMarkets, Butchers Shop, etc.
