Section 352 in The Coimbatore City Municipal Corporation Act, 1981
352. Licences for places in which animals are kept.
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which animals or quadrupeds are kept or taken in for purposes of profit shall apply to the Commissioner for a licence not less than forty-five and not more than ninety days before the opening of such place or the commencement of the year for which the licence is sought to be renewed, as the case, may be.(2)The Commissioner may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.(3)No person shall without or otherwise than in conformity with a licence, use any place or allow any place to be used for any such purpose.
