Section 145 in West Bengal Municipal Corporation Act, 2006
145. Presumption in case of contravention.
- Where any advertisement has been erected, exhibited, fixed, or retained upon or over any land, building, wall, boarding, frame, post, kiosk, structure, neon-sign, or sky-sign or displayed to public view in every manner whatsoever in any place in contravention of the provisions of this Act or the rules or the regulations made thereunder, it shall be presumed that the contravention has been committed by the person or persons or their agents on whose behalf the advertisement purports to be so erected, exhibited, fixed, or retained.
