Section 3 in The Karnataka Open Places (Prevention Of Disfigurement) Act, 1981
3. Penalty for unauthorised disfigurement by advertisement.-
Whoever by himself or through another person affixes to, or erects, inscribes or exhibits on, any place open to public view any advertisement without the written permission of the local authority having jurisdiction over such area, shall be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both:Provided that nothing in this section shall apply to any advertisement which,-(i)is exhibited within the window of any building if the advertisement relates to the trade, profession or business carried on in that building; or(ii)relates to the trade, profession or business carried on within the land or building upon or over which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting to be held on or upon or in the same; or(iii)relates to the name of the land or building, upon or over which the advertisement is exhibited, or to name of the owner or occupier of such land or building; or(iv)relates to the business of a railway administration and is exhibited within any railway station or upon any wall or other property of a railway administration.(v)is affixed to or exhibited on any ancient and historical monument declared to be of national importance under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act XXIV of 1958).
