Section 4AA(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(2)Notwithstanding anything contained in sub-section(1), any officer authorised by the Chairman of the State Transport Undertaking concerned, may grant objection to any person to put up or fix any thatty board on any motor vehicle, subject to such conditions and for such period as may be specified in such permission:Provided that the officer so authorised may refuse to grant permission, if he considers that such display of thatty boards may lead to disfigurement or damage or deteriorate the effective use of the motor vehicle.
