Section 3(5) in Tamil Nadu Panchayats (Licencing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2009
(5)Within thirty days from the date of receipt of such provisional permission or within such extended period under the proviso to sub-rule (4), the applicant shall erect the hoarding in accordance with the conditions, if any, specified in the provisional permission and shall apply in Form-III for a licence along with a certificate of structural stability issued by a qualified Engineer.
