Section 3 in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
3. Penalty for disfigurement by objectionable advertisements:-
Whoever affixes to, or inscribes or exhibits on, any place open to public view any objectionable advertisement shall be punished with imprisonment of either description for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.
