Section 349 in The Coimbatore City Municipal Corporation Act, 1981
349. Prohibition in respect of eating houses.
(1)No person shall without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf keep any eating house, tea-shop, coffee-house, cafe, restaurant, refreshment-room, or any place, where the public are admitted for the consumption of any food or drink or any place where food is sold or prepared for sale.(2)The Commissioner may at any time cancel or suspend any licence granted under sub-section (1), if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any by-law under section 432 relating to such premises whether or not the licensee is prosecuted under this Act.Keeping of Animals or Birds
