Section 410D(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Without prejudice to any other penalty to which the licensee maybe liable, under this Chapter, the District Collector may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 410-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
