Section 423 in The Coimbatore City Municipal Corporation Act, 1981
423. Power to order closure of places of public entertainment.
- In the event of the prevalence of any infectious disease within the City, the Commissioner may, with the sanction of the standing committee, by notice require the owner or occupier of any building, booth or tent used for purpose of public entertainment to close the same for such period as may be fixed by the standing committee.
