Section 381 in The Coimbatore City Municipal Corporation Act, 1981
381. Establishment of private markets.
(1)The council shall determine whether the establishment of new private markets for the sale of, or for the purpose of exposing for sale, animals intended for human food or any article of human food shall be permitted in the City or any specified part of the City.(2)(a)No person shall establish any new private market without or otherwise than in conformity with a licence issued by the Commissioner with the sanction of the standing committee which shall be guided in giving or refusing sanction by the resolutions of the council passed under sub-section (1);(b)applications for such licence shall be made by the owner of the place in respect of which the licence is sought not less than forty-five and not more than ninety days before such place is opened as a market.(3)The Government may declare any such private market established in the City or any specified part of the City as public market upon such terms and conditions as may be prescribed.
