Section 268(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)No piece of land shall be used as a site for construction of a building and no building shall be constructed or re-constructed otherwise than in accordance with the provisions of this Act and of any rules or by-laws made thereunder relating to the use of building sites or the construction or re-construction of buildings:Provided that the Government may, with the consent of the council in respect of the whole area, or portion thereof, exempt all buildings or any class of buildings from all or any of the provisions of this Chapter or the said rules.