Section 372(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The owner of any place within the limits of the City which is used as slaughter house for the slaughtering of animals or for the skinning or cutting up of carcasses shall apply to the Commissioner for a licence not less than forty-five and not more than ninety days before the opening of such place as a slaughter house or the commencement of the year for which the licence is sought to be renewed, as the case may be.
