Section 4(3) in Chandigarh Advertisement Control Order, 1954
(3)Where any advertisement shall be erected, fixed or retained after the coming into force of this clause upon any land, building, wall, hoarding or structure, save and except as permitted or exempted from permission as hereinbefore provided, the owner or person in occupation of such land, building, wall, hoarding or structure shall be deemed to be the person who has erected, exhibited, fixed or retained such advertisement in contravention of the provision of this clause, unless he proves that such contravention was committed by a person not in his employment or under his control or committed without his connivance.
