Section 380(2) in The Madurai City Municipal Corporation Act, 1971
(2)Any person who contravenes sub-section (1) or any condition of the licence or any regulation made under section 388 or any by-law under section 433 or who commits default in payment of the fees leviable under section 379 may after three clear days' notice, be summarily removed from such market by any municipal officer or servant and any lease or tenure which any person may possess may be germinated for such period and from such date as Commissioner may determine without prejudice to the legal rights of the corporation to prosecute the person or to recover the fees leviable under section 379 and the expenses, if any, which the corporation may incur in such removal.
