Section 9 in Chandigarh Advertisement Control Order, 1954
9. Restrictions regarding Municipal and State Property.
- Except as provided in this Order, no person shall erect, exhibit, fix, paste, paint, retain or display or cause to be erected, fixed, pasted, painted, retained or displayed an advertisement or sky-signs on any property vesting in the Chief Administrator or the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.], including bridges, water tank, urinal, lavatories, lamp posts, trees, electric, telephone, or telegraph posts, road surface, retaining walls, embankments, fly poster, wall poster and wall paintings.
