Section 432(13) in The Coimbatore City Municipal Corporation Act, 1981
(13)(a)for the regulation of licensing of hotels, restaurants, eating-houses, stalls, cafes, refreshment-rooms, coffee-houses and any premises to which the public are admitted for the consumption of any food or drink or any place where an article of food or drink is exposed for sale;(b)for the prohibition of sale without any licence, of articles of food or drink in any place in any street-side, road-side, etc.;
