Section 380(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Any person who contravenes sub-section (1) or any condition of the licence or any regulation made under section 388 or any by-law under section 432 or who commits default in payment of the fees leviable undo" section 379 may after three clear days' notice be summarily removed fro such market by any municipal officer or servant and any lease or tenure which any person may possess may be terminated for such period and fro such date as Commissioner may determine without prejudice to the leg rights of the corporation to prosecute the person or to recover the Ices leviable under section 379 and the expenses if am, which the corporation may incur in such removal.
