Section 2 in Advertisement (Registration and Regulation) Bye-laws, 2012
2. Definitions.
- In these bye-laws unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) as amended from time to time;(b)"Advertisement" means the installation of a hoarding, made of metal, glass, flex or any other material, in public or private place, hung or suspended or affixed or fastened to a structure or scaffold, grouted or anchored to the ground or upon the terrace of a building or a wall, or post or electric pole or any other support, with or without any matter or massage, for social commercial or any other purpose, painted or imprinted thereon or not painted and imprinted thereon;Explanation. -(1)Scripting on walls are not included in the above.(2)Advertisements in the form of hoarding mounted on vehicles, whether automated or manually pedalled, are not included.(3)The prime signboard on a shop or establishment meant basically to display its name and address is excluded. Additional signboards on a shop or outside it, whether fixed or not fixed, will constitute advertisement through hoarding.(c)"Advertiser" means a person or agency registered as such under these bye-laws, and entitled to advertise in a specified zone, in the Municipal area.(d)"Commissioner" means the officer appointed as such in the Municipal Corporation.(e)"Corporation area" means the area within the administrative jurisdiction of the Municipal Corporation.(f)"Display" means passive or dynamic display of a hoarding, with or without illumination, in static, rotating or moving form, with or without audio accompaniment.(g)"Encouragement of Illegal Advertisement" means encouraging, by direct and indirect means, indulgence in advertisement in contravention of the provisions of these bye-laws or interfering in or obstruction the discharge of duties or exercise of power by the Commissioner and/or the superintendent in accordance with the provisions of these bye-laws;(h)"Hoarding" means a display board single-faced or multiple-faced, made of metal, glass, flex,, wood or any other material, fastened or unfastened, on ground or at a height, meant for commercial or non-commercial purpose, in use or not in use, painted or blank that has a perimeter of 20 feet or more in the case of individual hoarding, and 10 feet or more in the case of hoardings used in series on a road or elsewhere;(i)"Illegal Advertisement" means any advertisement, irrespective of purpose, displayed in contravention of the provisions of these bye-laws;(j)"Illegal Advertiser" means any person or agency who displays a hoarding in contravention of the provisions contained in these bye-laws;(k)"Illuminated" means lit up from inside or outside to enhance visibility of the content, especially during night;(l)"Superintendent" means the officer appointed as such in terms of bye-laws 4 of these bye-laws.
