Section 286 in The Coimbatore City Municipal Corporation Act, 1981
286. Demolition of buildings.
(1)If any person intends to demolish a building either in whole or in part, he shall send an application to the Commissioner in writing for permission to execute the work.(2)The Commissioner shall grant permission to execute the work subject to such conditions as he may deem necessary for ensuring the' health or safety of the people living within or near the building.(3)the demolition of a building shall not be begun unless and until the Commissioner has granted permission for the execution of the work, and the work shall not be executed without complying with the conditions, if any, subject to which the permission has been granted.Wells
