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State of Odisha - Section

Section 9 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006

9. Advertisement on hoarding.

(1)The advertisement on hoarding-
(a)shall not be of more than 20' height from the ground level.
(b)shall not project, or be on or over the public passage beyond the general store or buildings in the street for which a regular location has been prescribed.
(c)shall not exceed the size approved by the Commissioner.
(d)shall not be put up or executed on the right of any road, provided that, advertisement hoardings may be put up or erected adjacent to or near the footpaths of the roads, if such hoardings run parallel to the road and are otherwise permitted by the Commissioner.
(2)The base of the hoarding shall be at a height of 5' from the ground level and shall be at proper alignment, in conformity with other hoardings and at a distance of at least 10' from any other hoarding.