Section 3 in Chandigarh Advertisement Control Order, 1954
3. Regulation as to sky-signs.
(1)No person shall without the written permission of the Chief Administrator, erect, fix or retain any sky-sign, whether now existing or not, and no such written permission shall be granted or renewed for any period exceeding [Five years] [Substituted for the word and figure '3 years' vide Punjab Government Notification No. C-2363-58/V/5106 dated the 22nd March, 1958.] from the date of such permission or renewal :Provided that on the happening of any one or more of the following contingencies a written permission or renewal by the Chief Administrator under this clause shall become void, namely:(a)if any addition to the sky-sign is made except for the purpose of making it secure under the direction of the Chief Administrator;(b)if any change is made in the sky-sign or any part thereof;(c)if the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)if any addition or alteration is made to or in the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof;(e)if the building or structure upon or over which the sky-sign is erected, fixed or retained becomes un-occupied or is demolished or destroyed; and(f)if the premises for which permission has been given are altered in any manner, whatever.(2)If any sky-sign be erected, fixed or retained contrary to the provision of this Order or after permission for the erection, fixation or retention thereof for any period shall have expired or become void, the Chief Administrator may by written notice, require the owner or occupier of the land, building or structure upon or over which the sky-sign is erected, fixed or retained to take down and remove or modify, as the case may be, such sky- sign, within the time not exceeding 30 days as may be fixed by him.(3)Where any sky-sign shall be erected, fixed or retained after the coming into force of this clause upon or over any land, building or structure, save and except as permitted as herein for provided, the owner or person in occupation of such land, building or structure shall be deemed to be the person who has erected, fixed or retained such sky-sign in contravention of the provisions of this clause, unless he proves that such contravention was committed by a person not in his employment or under his control, or was committed without his connivance.
