Section 4(1) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967
(1)Every advertiser desiring to erect, exhibit, fix, retain, or display in advertisement to public view shall submit or cause to be submitted to the Commissioner, not less than seven clear days before the advertisement is to be displayed and in time before printing copies of advertisements or painting advertisements or exhibiting them in any manner an application in duplicate duly signed in the form prescribed in Annexure-I to these rules with all the particulars required herein together with a copy of the matter to be advertised:Provided that the Commissioner may, for reasons to be recorded in writing reduce the time limit referred to above in special cases.
