Section 3(xiv) in New Bombay Disposal Land Regulations, 1975
(xiv)Display of sign board, neon sign, or other advertisement.- The lessee should not during the continuance of the lease affix or display or permit to be affixed or displayed on the demised land any sign-board, sky sign, neon sign or other advertisement painted, illuminated or otherwise without the previous consent in writing of the Managing Director provided that no such consent shall be required in respect of sign-board or advertisement of a reasonable size relating to the specified user.
