Section 424 in The Orissa Municipal Corporation Act, 2003
424. Regulation and control of advertisement.
(1)No person shall, without the permission of the Commissioner, erect, exhibit, fix or retain any advertisement whether existing or not, upon any land, building, wall, hoarding or structure:Provided that such permission shall not be necessary in respect of any advertisement which is not an illuminated advertisement, or a sky-sign and which -(a)is exhibited within the window of any building; or(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 me&ting to be held upon or in the same or to the trade or business carried on by the owner of any vehicle upon which such advertisement is exhibited; or(c)relates to the business of any railway administration; or(d)is exhibited within any railway station or upon any wall or other property of a railway administration except any portion of the surface of such wall or property fronting any street.(2)Where any advertisement is erected, exhibited, fixed or retained after three months from the commencement of this Act 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 provisions of this section, unless he proves that such contravention was committed by a person not in his employment or under his control or was committed without this connivance.(3)If any advertisement is erected, exhibited, fixed or retained contrary to the provisions of this section after the written permission for the erection, exhibition, fixing or retention thereof for any period has expired or become void, the Commissioner may, by notice in writing, require the owner or occupier of the land, building, wall, hoarding or structure upon which the same is erected, exhibited, fixed or retained, to take down or remove such advertisement.Explanation. - For the purpose of this section -(a)the word, "structure" shall include a tramcar, omnibus and any other vehicle and any movable board used primarily as an advertisement or an advertisement medium; and(b)the expression "illuminated advertisement" shall not include an illuminated display of goods, if such display -(i)is of goods merely bearing levels showing the name of the article or of its manufacturer or of both and(ii)is made by lighting which is not, in the opinion of the Commissioner, more than as is necessary to make the goods and labels visible at night.
