Section 46 in Faridabad Complex (Regulation and Development) Act, 1971
46. Control of advertisement.
- If it appears to the Chief Administrator that it is necessary or expedient to restrict or regulate the display of advertisements in Faridabad Complex, he may, by notification in the Official Gazette, make an order (hereinafter referred to as the Advertisements Control Order) restricting or regulating the display of advertisements and such order may provide -(a)for regulating the dimensions, appearance and position of advertisements which may be displayed, the sites on which such advertisement may be displayed, and the manner in which they are to be affixed to land or building;(b)for requiring the permission of the Chief Administrator to be obtained for the display of advertisements;(c)for enabling the Chief Administrator to require the removal of any advertisement which is being displayed in contravention of such order or discontinuance of the use for the display of advertisements on any site which is being used for that purpose in contravention of such Order;(d)for fees to be charged for advertisements at places specified in such Order.
