Section 410J(i) in The Coimbatore City Municipal Corporation Act, 1981
(i)where the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] is satisfied that the erection of any hoarding (other than traffic sign and road sign) visible to the traffic on the road is hazardous and a disturbance to the safe traffic movement so as to adversely affect free and safe flow of traffic, he shall not grant any licence under section 410-C and no such hoarding shall be erected, on and from the date of the commencement of amendment Act by any person;
