Section 5 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
5. Prohibition of erection, exhibition, fixation, retention or display of advertisements.
(a)On roads-No person shall erect, exhibit, fix, retain or display or cause to be erected, exhibited, fixed, retained or displayed any advertisement on any land, building which may be opened to the view of traffic causing distraction to motorists thereby endangering public safety.(b)On temples, mosques, gurudwaras, churches and other such religious places and lands & buildings within one hundred meters of such religious places.(c)Within one hundred meters of Schools & Colleges & other Educational Institutions.(d)On cremation grounds or lands and buildings within one hundred meters of cremation grounds.(e)Near any fly-over, railway over-bridge, water tank, communication tower, transmission tower or land and buildings within one hundred meters of such fly-over or railway over-bridges.(f)On any other street, road, crossing, junction, place, area, locality or part thereof as may be decided by the Commissioner from time to time, in public interest for reasons to be recorded in writing.
