Section 317(4) in The City of Nagpur Corporation Act, 1948
(4)Nothing in this section shall apply to any advertisement published by the Corporation or published with the sanction of the State Government.[317A. Regulation of posters depicting scenes from films, etc. - No person shall, without the written permission of the Commissioner, erect or fix or retain any poster depicting any scene from a cinematographic film, stage play or other stage performance, upon any land, building, wall, boarding or structure. No such permission shall be granted unless prior scrutiny of such poster is made by the Commissioner and he is satisfied, that the erection, fixing or retention of such poster is not likely to offend against decency or morality.]
