Section 7 in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003
7. Rent to be collected for erection of hoarding on Government or municipal land.
(1)The Government shall by order fix the minimum and maximum rates of rent to be collected from the licensees for the erection of hoarding in State Government lands. The District Collector will notify the rates applicable in respect of Government lands in the limit of Chennai Corporation within such minimum and maximum of rates fixed by the Government, collect the rent and credit into Government account;(2)The council shall fix and collect the annual rent for erection of hoarding on the land of the Chennai Corporation.
