Section 137E in New Town, Kolkata Development Authority Act, 2007
137E. Licence for use of site for purpose of advertisement to become void in certain cases.
The License granted under section 137B shall become void,-(a)if the licensee contravenes any terms and conditions of licence; or(b)if any addition or alteration is made to, or in the building, wail, hoarding, frame, post, kiosk, or structure upon or over which the advertisement is erected, exhibited, fixed or retained; or(c)if the building, wall, hoarding, frame, post, kiosk or structure over which the advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
