Section 360 in The Coimbatore City Municipal Corporation Act, 1981
360. Purposes for which places within the limits of the city may not be used without a licence.
(1)No place within the limits of the city shall be used for any of the purposes mentioned in Scheduled IV without a licence obtained from the Commissioner and except in accordance with the conditions specified therein:Provided that no such licence shall be required for the use of any place for a lodging house as defined in the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939), if the keeper thereof has been registered under that Act.(2)The owner or occupier of every place for the use of which for any purpose a licence is required under sub-section (1) shall apply to the Commissioner for such licence not less than forty-five and not more than ninety days before the place is used for such purpose.(3)Every application for a licence for the use of any place for the purpose of storing or selling explosives, timber or other combustible materials shall contain a statement showing the boundaries and measurement of such place.(4)(a)On receipt of any such application as is referred to in sub-section (2) the Commissioner may subject to the provisions of clauses (b) and (3), grant the licence specifying therein such conditions as he may think fit to impose in accordance with the rules, if any, made by the Government in this behalf, or refuse to grant the same.(b)Before granting or refusing to grant a licence under clause (a), the Commissioner shall cause a full and complete investigation to be made in the prescribed manner in respect of the application and shall have due regard to-(i)the suitability of the place in respect of which the licence is applied for;(ii)the possibility of any danger to life or health or property or the likelihood of any nuisance being created either by reason of the manner in which or by the conditions under which the place is proposed to be used or by the nature of such uses;(iii)the provisions of other Acts, in any, and the rules and by-laws made thereunder, regulating the use of places for the purpose for which a licence is applied for under this Act; and(iv)such other matters as may be prescribed.(c)If the Commissioner is satisfied either on a reference made to him in this behalf or otherwise that-(i)a licence granted under clause (a) has been obtained by misrepresentation as to an essential fact; or(ii)the holder of a licence has, without reasonable cause, failed to comply with conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules made thereunder,then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the Commissioner may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence.(d)Subject to any rules that may be made in this behalf by the Government, the Commissioner may also vary or amend a licence granted under clause (a).(5)Every such licence shall expire at the end of the year for which it is granted or at such earlier date as the Commissioner may, for special reasons, specify in the licence.(6)Applications for renewal of such licences shall be made not less than forty-five and not more than ninety days before the commencement of the year for which the renewal is sought.
