Section 302 in The Coimbatore City Municipal Corporation Act, 1981
302. Preparation of standard plan by Commissioner where owner or occupier disagree, etc.
(1)If, after the service of a notice under section 301, on the owner or occupier of any hutting ground-(a)such owner or occupier prefers for any reason to have-a plan prepared for them by the Commissioner; or(b)such owner or occupier fails to comply within sixty days with such notice; or(c)such owner or occupier does not agree among themselves in the preparation of a plan as required by such notice, the Commissioner shall cause the hutting ground to be inspected by two persons appointed in that behalf, one of whom shall be the health officer of the corporation or a person holding the diploma of Public Health or having such other qualification as maybe prescribed by the council in this behalf, and the other an engineer, and the Commissioner on receipt of their report shall cause a plan to be prepared to the scale and showing the particulars prescribed in the said section.(2)When a plan has been prepared under sub-section (1), the Commissioner shall fix a day for the hearing of objections, if any, made by or on behalf of the owner or occupier of the hutting ground and the owner or occupier of the huts or masonry buildings therein, and after hearing such objections, may in his discretion, approve such plan either with or without modifications.(3)Every plan of a hutting ground approved under sub-section (2) shall be deemed to be the standard plan of the hutting ground.(4)When the Commissioner causes a plan to be prepared under subsection (1), he may charge the owner or occupier of the hutting ground therefor at a rate not exceeding two rupees per seven hundred and seventy square metres.
