Section 20(9) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967
(9)Any other particulars necessary regarding advertisement/sky-sign.I/We hereby agree to abide by the provisions of the Act, the rules and bye-laws made thereunder and will not display or exhibit or cause to be displayed or exhibited the advertisement till the permission applies for is granted. The particulars mentioned above are correct and true to the best of my/our knowledge.I/We request that permission may kindly be accorded for the erection, etc., of the Advertisement/Sky-sign, a copy of which/the diagramatic sketch plan of which is enclosed herewith.Date:Signature of the Applicant.[For the use of office]Permission is accorded/rejected. Advertisement Tax of Rs. ............................. at ................... per sq. metre in advance may be remitted to the municipal account Officer-in-charge of Advertisement.Tax Section. Orders of the Commissioner Amount of Rs. ....................... (in words) ..................................................... through challan No. ..................... dated. .............................. has been credited to the municipal accounts.Officer-in-charge of Advertisement.Tax Section.Annexure - 2[See Rule 15(1)]No...................................... Advertisement permit.
