Section 9 in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
9. Cancellation of permission for digital banners or placards.
- Where the District Collector, either suo motu or on representation, has reason to believe that, a person who has got permission for the erection of digital banners or placards has violated or failed to comply with the conditions of the permission or any of the provisions of the Act or these Rules, he may summarily cancel the permission, and order the removal of digital banners or placards. In all such cases, the entire deposit amount paid by the permission holder shall be forfeited.
