Section 4A(1)(ii) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(ii)Any poster or advertisement affixed or inscribed or exhibited, as the case may be, on such places as may be specified by order by the Commissioner of Police in the City of Madras, Madurai and Coimbatore and the Collector of the district concerned in other local areas, subject to such conditions as may be specified in such order ; or