Section 410H in The Coimbatore City Municipal Corporation Act, 1981
410H. Appeal.
(1)An appeal shall lie to the [Government] [Substituted for the words 'Standing Committee' by the Tamil Nadu Municipal Laws (Amendment) Act, 20 (Tamil Nadu Act 26 of 2000).] from an order of refusal to grant or renew a licence or cancelling or suspending a licence by the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] under this Chapter within thirty days from the date of receipt of the order.(2)The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.(3)On receipt of such appeal, the [Government] [Substituted for the words 'Standing Committee' by the Tamil Nadu Municipal Laws (Amendment) Act, 20 (Tamil Nadu Act 26 of 2000).] may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.
