Section 305(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person shall, without the written permission of the Municipal Commissioner, erect, fix or retain any sky-sign of the kind prescribed by rules whether existing on the appointed day or not. Such written permission shall be granted, or renewed, for any period not exceeding two years from the date of each such permission or renewal, subject to the condition that such permission shall be deemed to be void if -(a)any addition is made to the sky-sign except for the purpose of making it secure under the direction of the Municipal Commissioner;(b)any change is made in the sky-sign or any part thereof;(c)the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)any addition or alteration is made, to or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, involving the disturbance of the sky-sign or any part thereof;(e)the building or structure upon or over which the sky-sign is erected, fixed or retained becomes unoccupied or be demolished or destroyed.
