Section 265 in Tamil Nadu District Municipalities Act, 1920
265. Suspension or refusal of licence in default.
(1)If any person after notice given to him in that behalf by the council fails within the period and in the manner laid down in the said notice to carry out any of the works specified in section 264, the council may suspend the licence of the said person, or may refuse to grant him a licence, until such works have been completed.(2)It shall not be lawful for any person to open or keep open any such market after such suspension or refusal.
