Section 202(2) in Kolkata Municipal Corporation Act, 1980
(2)The Municipal Commissioner shall not grant such permission if(a)a licence for the use of the particular site for purpose of advertisement has not been taken out, or(b)the advertisement contravenes any provisions of this Act or the rules or the regulations made thereunder, or(c)the tax, if any, due in respect of the advertisement has not been paid, [or] [Inserted by section 11 (1) of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.](d)[ the Mayor-in-Council, on the basis of the recommendation of the Heritage Conservation Committee, is of the view that such advertisement will obstruct the view of, or destabilise the structure of, or will not be in harmony with, any heritage building.] [Clause (d) inserted by section 11(2), ibid, w.e.f. 22.12.1997.]
