Section 20 in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967
20. Penalty.
- Whoever contravenes any provisions of any of the foregoing rules or fails to comply with any order or direction lawfully given to him under any of the said rules shall, in addition to the liability of tax, be punishable with a fine which may extend up to one hundred rupees.Annexure - 1[See Rule 4(1)]Application for permission for erecting, exhibiting, fixing, hanging, retaining or displaying any advertisement with the Municipal limits of...................To,The Commissioner,Municipality.Sir,I/We the undersigned hereby apply for according permission for erection, exhibition, fixation, retention or displaying of the advertisement/sky-sign the particulars of which are furnished as hereunder:(1)Name and address of the Advertiser(in full in block letters)(2)Classification of Advertisement.(3)Description of the subject matter and languages employed (with Capital letters)(4)Name and address of the person or the firm on whose behalf the advertisement is displayed.(5)The description of the structure of place where the advertisement/Sky- sign is proposed to be erected or displayed (premises or site number if any) accompanied by diagramatic sketch plan.(6)The detailed dimensions of the Advertisement board/sky-sign, etc.(7)The date from which advertisement/ sky-sign is proposed to be erected or displayed and the probable date or removal (i.e. the date from which and the date up to which permission is required)(8)The material proposed to be used for the advertisement/sky-sign.(9)Any other particulars necessary regarding advertisement/sky-sign.I/We hereby agree to abide by the provisions of the Act, the rules and bye-laws made thereunder and will not display or exhibit or cause to be displayed or exhibited the advertisement till the permission applies for is granted. The particulars mentioned above are correct and true to the best of my/our knowledge.I/We request that permission may kindly be accorded for the erection, etc., of the Advertisement/Sky-sign, a copy of which/the diagramatic sketch plan of which is enclosed herewith.Date:Signature of the Applicant.[For the use of office]Permission is accorded/rejected. Advertisement Tax of Rs. ............................. at ................... per sq. metre in advance may be remitted to the municipal account Officer-in-charge of Advertisement.Tax Section. Orders of the Commissioner Amount of Rs. ....................... (in words) ..................................................... through challan No. ..................... dated. .............................. has been credited to the municipal accounts.Officer-in-charge of Advertisement.Tax Section.Annexure - 2[See Rule 15(1)]No...................................... Advertisement permit.
