Section 381(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)(a)No person shall establish any new private market without or otherwise than in conformity with a licence issued by the Commissioner with the sanction of the standing committee which shall be guided in giving or refusing sanction by the resolutions of the council passed under sub-section (1);(b)applications for such licence shall be made by the owner of the place in respect of which the licence is sought not less than forty-five and not more than ninety days before such place is opened as a market.
