Section 384 in The Coimbatore City Municipal Corporation Act, 1981
384. Licence fee for private markets.
- When a licence granted under section 382 permits the levy of any fee or fees of the nature specified in sub-section (2) of section 379 a fee not exceeding twenty-five per cent, of the gross income of the owner from the market in the preceding year shall be charged and levied by the Commissioner for such licence.
