Section 328A(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall, without the written permission of the Commissioner, erect, exhibition, fix or retain any advertisement whether now existing or not, upon any land, building, wall, hoarding or structure [Where an advertisement depicts any scene from a cinematographic film, stage play or other stage performance, such permission shall not be granted, unless prior scrutiny of such advertisement is made by the Commissioner and he is satisfied that the erection or exhibition of such advertisement is not likely to offend against decency or morality:] [These words were substituted by Maharashtra 42 of 1976, Section 10(a).][Provided that, the power of the Commissioner under this sub-section shall be subject to the regulations framed in this behalf.] [This proviso was inserted by Maharashtra 10 of 1998, Section 137.]Provided always that [any permission under this section] [These words were substituted for the words 'such permission' by Maharashtra 42 of 1976, Section 10(a)] shall not be necessary in respect of any advertisement which is not an illuminated advertisement nor a sky-sign and which-(a)is exhibited within the window of any building;(b)relates to the trade or business carried on within the land or building upon which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein, or to any sale, entertainment or meeting to be held upon or in the same; [or to the trade or business carried on by the owner of any tram-car, omnibus or other vehicle upon which such advertisement is exhibited;] [These words were inserted by Bombay 19 of 1930, Section 15(a).](c)relates to the business of any railway company;(d)is exhibited within any railway station or upon any wall or other property of a railway company, except any portion of the surface of such wall or property fronting any street:[Provided also that such permission shall not be necessary for a period of three years(i)after the coming into force of the Bombay Municipal (Extension of Limits) Act, 1950, in respect of advertisements upon a site in the suburbs which was occupied by advertisements on the first day of January 1950.(ii)after the coming into force of the Bombay Municipal (Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956, in respect of advertisements upon a site in the extended suburbs which was occupied by advertisement on the first day of January 1956.]
