Section 10(e) in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
(e)If any advertisement is erected, exhibited, fixed or retained on any land and building unauthorisedly and in contravention to the provisions of the Act, and the Regulations made thereunder, such advertisement or hoarding shall be removed by the Commissioner, without any notice whatsoever and expenses for the removal of such unauthorized advertisement or hoarding shall be recovered from the advertiser or exhibitor concerned at the rate of Rs.5000 per advertisement or hoarding for size up to 100 Sq.ft & Rs. 7000 for sizes larger than 100 Sq. ft., as per the provisions of law.
