Section 244(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)No person shall, without the written permission of the Commissioner, erect, fix or retain any sky-sign of the kind prescribed by rules whether existing on the appointed day or not. Such written permission [may be granted or renewed for a period not exceeding two years] [These words were substituted for the words 'shall be granted, or renewed, for any period exceeding two years' by Bombay 18 of 1953, Section 3 and Second Schedule.] from the date of each such permission or renewal, subject to the condition that such permission shall be deemed to be void if,-(a)any addition is made to the sky-sign except for the purpose of making it secure under the direction of the City Engineer;(b)any change is made in the sky-sign, or any part thereof;(c)the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)any addition or alteration is made to, or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, involving the disturbance of the sky-sign or any part thereof;(e)the building or structure upon or over which the sky-sign is erected, fixed or retained becomes unoccupied or be demolished or destroyed.
