Section 253(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)If any person lays out or makes any street referred to in section 251, without or otherwise than in conformity with the orders of the Commissioner, the Commissioner may, whether or not the offender be prosecuted under this Act, by notice -(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the Commissioner on or before such day as may be specified in the notice, why such street should not be altered to the satisfaction of the Commissioner, or if such alteration be impracticable why such street, should not be demolished; or(b)require the offender to appear before the Commissioner either personally or a duly authorised agent, on such day and at such time and place as may be specified in the notice, and show cause as aforesaid.
