Section 7(10) in Advertisement (Registration and Regulation) Bye-laws, 2012
(10)The best bidder shall be granted the right to set up hoardings in the zone(s) he has been selected for, at the points and according to the particulars prescribed by the Commissioner under clause (d) of bye-law 5 subject to his executing an undertaking and making payments to the Municipal Corporation against royalty and all other dues.
