Section 29 in Chandigarh Advertisement Control Order, 1954
29. Advertisements relating to travelling fairs and circuses, etc.
- On application in that behalf made to the Chief Administrator, he may grant permission on payment of fees for the temporary display, on specified sites, of placards, posters or bills relating to the visit of a travelling circus, fair or similar travelling entertainment. The permission granted under this clause shall be subject to the following conditions in addition to the other conditions laid down in this Order :-(a)No such advertisement shall exceed six square feet in area or be displayed above 12 feet above the ground level.(b)No such advertisement shall be displayed earlier than fourteen days before the first performance or opening of the circus, fair or other entertainment and every such advertisement shall be removed within seven days after the last performance.Fees of Advertisements
