Section 356 in The Coimbatore City Municipal Corporation Act, 1981
356. Prohibitions of use of public place or sides of public street as cart-stand, etc.
- Where the Commissioner has provided a public landing place, halting place, cart-stand, cattle-shed, or cow-house, he may prohibit the use for the same purpose by any person within a such distance thereof as may be determined by the standing committee of any public place or the sides of any public street:Provided that nothing contained in this section shall be deemed to authorise the Commissioner to prohibit the use of any place in the City by the Government as a stand solely for motor vehicles.
