Section 306 in The Coimbatore City Municipal Corporation Act, 1981
306. Power of Commissioner to require carrying out of other improvements in conformity with standard plan.
(1)The Commissioner may at any time, by notice require the owner or occupier of any hutting ground for which a standard plan has been prepared under section 301 or section 302,-(a)to construct the drains, privies, streets and passages, provide the means of lighting, water-supply and common bathing arrangements and carry out the other improvements shown in such plan, so far as may be practicable having regard to the existing arrangement of the huts; and(b)if any tank, well or low land is shown in such plans as to be conserved or filled up, to conserve or fill up such tank, well or low land.(2)Until such notice is complied with, the Commissioner may refuse to sanction the erection of a new building or hut or the making of any addition to any building or hut in the hutting ground.
