Section 423(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall, without the written permission of the Commissioner, erect, fix or retain in sky-sign, whether existing or not, and no such written permission shall be granted or renewed, for any period exceeding two years from the date of each such permission or renewal :Provided that in any case a written permission or renewal by the Commissioner under this Section shall become void -(a)if any addition to the sky-sign be made except for the purpose of making it secure under the direction of the Corporation engineer; or(b)if any change be made in the sky-sign or any part thereof; or(c)if the sky-sign or any part thereof falls either through accident or decay or by any other cause; or(d)if any addition or alteration made to, or in the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof; or(e)if the building or structure upon or over which the sky-sign is erected, fixed or retained become unoccupied or demolished or destroyed.
