Section 25 in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
25. Application for regular Advertisement permits.
(a)The applicant agency has to apply for permission in the prescribed form (Appendix-A) to the Corporation.(b)Alongwith the application form duly filled in, the applicant has to deposit the prescribed processing fees in case of advertisements such as hoardings, balloons etc. No processing fees are required in case of application for display of advertisement on business premises.
