Section 1 in Advertisement (Registration and Regulation) Bye-laws, 2012
1. Short title, extent and Commencement.
(1)These bye-laws may be called the Advertisement (Registration and Regulation) Bye-laws, 2012.(2)These Bye-laws shall be applicable in the area covered by the administrative jurisdiction of the Municipal Corporation of (name of the city) in Chhattisgarh.(3)These Bye-laws shall come into force, subsequent to notification by the Government, from the date of their adoption by the Corporation under Section 432-A (2) and/or section 432-A (3) of the Act, as applicable.
