Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 23 in Chandigarh Advertisement Control Order, 1954

23.

(a)The permissible sizes of hoarding for any one advertisement shall be as under :-
Larger size (a) 19'-6"x 9'-9" To be erected in horizontal positions only
  (b) 15'-6" x 9'-9"  
Smaller size (a) 12' x 7'-6" Either horizontal or vertical
  (b) 7'-6" x 6'  
  (c) 6' x 4'-6"  
As a general rule, no indiscriminate mixture or hoardings of different sizes shall be allowed at any one place.
(b)The lower base of the bottom of a hoarding at an approved site shall be at a height of not less than 8 feet from the surface of the ground below it and shall be in correct alignment with the other approved hoardings, if any, previously put up at the site.
(c)The supports of all such hoardings shall be of steel or other metal or of concrete or of sound quantity timber of 4" x 4" thickness, firmly embedded in the ground and suitably painted.