Section 143 in West Bengal Municipal Corporation Act, 2006
143. Licence for use of site for the purpose of advertisement.
(1)Except under, and in conformity with, the terms and conditions of a licence, no person being the owner, lessee, sub-lessee or occupier, or being an advertising agent, shall use or allow to be used any site in any land, building, or wall or erect, or allow to be erected, on any site any hoarding, frame, post, kiosk, structure, neon-sign or sky-sign for the purpose of display of any advertisement.(2)For the purpose of advertisement, every person-(a)using any site before the commencement of this Act, within ninety days from the date of such commencement, or(b)intending to use any site, or(c)whose licence for use of any site is about to expire,shall apply fora licence or renewal of a licence, as the case may be, to the Commissioner in such form as, may be specified by the Corporation.(3)The Commissioner shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant, refuse, renew or cancel a licence, as the case may be, on payment of such fees as may be determined by the Corporation by regulations.(4)The Commissioner may, if in his opinion the proposed site for any advertisement is unsuitable in consideration of public safety, traffic hazard or aesthetic design, refuse a licence or refuse to renew any existing licence.(5)Every licence shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.(6)The Commissioner shall cause to be maintained a register wherein the licences issued under this section shall be separately recorded in respect of advertisement sites-(a)on telephone, telegraph, tram, electric or other posts or poles erected on or along public or private streets or public places,(b)in lands or buildings, and(c)in cinema-halls, theatres or other places of public sports.
