Section 360(1) in The Coimbatore City Municipal Corporation Act, 1981
(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.
