Section 353(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Commissioner may, by notice, require that any stable, cattle-shed or cow-house be altered, paved, drained, repaired, disinfected or kept in such a state as to admit of its being sufficiently cleaned or be supplied with water, or be connected with a sewer, or be demolished or be improved by constructing a diaphragm.
