Section 38(iv) in Chandigarh Advertisement Control Order, 1954
(iv)Where the giving of previous notice under sub-clause (i) is impracticable, copies of the advertisement proposed to be erected, exhibited, fixed, retained, or displayed shall be produced along with the application for approval under the sub-clause. On the payment of the fee due in respect of such advertisement the Chief Administrator's stamp shall be affixed on all copies of such advertisement in token of the fee having been collected.
