Section 64 in Andhra Pradesh Panchayat Raj Act, 1994
64. Prohibition of advertisement without written Permission of Executive Authority.
(1)No advertisement shall be erected, exhibited, fixed or retained upon or over any land, building, wall, boarding or structure within the Gram Panchayat or shall be displayed in any manner whatsoever in any place without the written permission of the Executive Authority.(2)The Executive Authority shall not grant such permission, if-(i)the advertisement contravened any bye-law made by the Gram Panchayat under Section 270;(ii)the tax, if any, due in respect of the advertisement has not been paid.(3)Subject to the provisions of sub-Section (2) in the case of an advertisement liable to the advertisement tax, the Executive Authority shall grant permission for the period to which the payment of the tax relates and no fees shall be charged in respect of such permission:Provided that the provisions of this Section shall not apply to any advertisement relating to the business of a railway administration erected, exhibited, fixed or retained on the premises of such administration.
