Section 442(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)If the Mayor or Deputy Mayor fails to hand over any documents of or any money or other properties vested in, or belonging to the corporation, which are in or have come into his possession or control of his successor-in-office or other prescribed authority, in every case as soon as his term of office as Mayor or Deputy Mayor expires and in the case of the Deputy Mayor also on demand by the Mayor, such Mayor or Deputy Mayor shall, on conviction, be punished with a fine not exceeding one thousand rupees for every which offence.
