Section 144 in West Bengal Municipal Corporation Act, 2006
144. Prohibition of advertisement without payment of tax.
- No advertisement for without payment under section 142 shall be erected, exhibited, fixed, or retained upon or Over any land, building, wall, hoarding, frame, post, kiosk, structure, neon-sip, or sky-sign, or shall be displayed to public view in any manner whatsoever in any place, unless the tax is paid.
