Section 377(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)No person shall, without or otherwise than in conformity with a licence from the Commissioner-(a)carry on or be employed in the trade or business of a dealer in or importer or seller or hawker of milk or dairy produce or other edible articles within the City;(b)use any place in the City for the sale of milk or dairy produce:Provided that no such licence shall be given to any person who is suffering from an infectious disease:Provided further that such licence shall be deemed to have been suspended while the person to whom it is granted is suffering from an infectious disease.
