Section 8 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
8. Defacement of the sign or mark or letter of advertisement prohibited.
- No person shall deface or cause to be defaced any sign or mark or letter or words that, shall have been put by the Commissioner on the advertisements erected, exhibited, fixed, retained or displayed in token of their having been permitted or approved by him and of the tax having been collected thereon.
