Section 382 in The Coimbatore City Municipal Corporation Act, 1981
382. Licensing of private markets.
- No person shall without or otherwise than conformity with an annual licence granted by the Commissioner in this behalf continue to keep open a private market. Application for the renewal of the licence shall be made not less than forty-five and not more than ninety days before the commencement at the year for which licence is sought.(2)The Commissioner may, by an order, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water-supply, width of paths and ways, weights and measures to be used and rents and fees to be charged in such markets as he thinks fit-(a)grant or refuse to grant or renew such licence; or(b)withhold the licence until the owner or occupier executed such works as may be specified in the order:Provided that the Commissioner shall not refuse or withhold such licence for any cause other than the failure of the owner or occupier thereof, to comply with some provision of this Act or some regulation made under section 388 or some by-law made under section 432.(3)The Commissioner shall cause a notice that the market has been so licensed to be affixed in Tamil and English in some conspicuous place at or near the entrance to every such market.(4)The Commissioner, if a licence has been refused or withheld as aforesaid, shall cause a notice of such refusal or withholding to be affixed in Tamil and English in some conspicuous place at or near the entrance to the premises.
