Section 260 in The Coimbatore City Municipal Corporation Act, 1981
260. Power of council to set up hoardings and levy fees.
- Subject to the provisions of the Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 (Tamil Nadu Act 2 of 1959) and sections 158 to 163 of this Act, the Commissioner may, with the sanction of the council, to set up, for the exhibition of advertisements, hoardings, erections or other things in suitable places owned by or vested in the corporation and may permit any person to use any such hoardings, erection or thing on payment of such fee as may be prescribed by regulations made by the council in this behalf.Explanation I. - For the purposes of sections 161 and 162, the person who has been permitted to use any hoarding, erection or thing under this section shall be deemed to be the owner or the person in occupation of such hoarding, erection or thing.Explanation II. - For the removal of doubts, it is hereby declared that any fee payable by the person who has been permitted to use any hoarding, erection or thing under this section shall be in addition to the advertisement tax payable by him under section 158 on advertisements exhibited by him on such hoarding, erection or thing.
