Section 410C(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)The [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] may refuse to grant licence for reasons to be recorded in writing:Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.
