Section 223A in Chennai City Municipal Corporation Act, 1919
223A. [ Power of council to set up hoardings and levy fees. [Inserted by section 62 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
- Subject to the provisions of the [Tamil Nadu] Open Places (Prevention of Disfigurement) Act, 1959 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] Act 2 of 1959) and sections 129-A to 129-F of this Act, the commissioner may, with the sanction of the council, set up, for the exhibition of advertisements, hoardings, erections or other things in suitable place owned by, or vested in the corporation and may permit any person to use any such hoarding, erection or thing on payment of such fee as may be prescribed by regulations made by the council in this behalf.Explanation I. - For the purposes of sections 129-D and 129-E the person who has been permitted to use any hoarding, erection or thing under this section shall be deemed to be the owner or the person in occupation of such hoarding, erection or thing.Explanation II. - For the removal of doubts, it is hereby declared that any fee payable by any person to use any hoarding, erection or thing under this section shall be deemed to be the owner or the person in occupation of such hoarding, erection or thing.]
