Section 3 in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003
3. Grant of Licence.
(1)(a)Every application for a licence to erect a hoarding shall be made to the District Collector in Form-1;(b)Every application made under sub-rule (1) (a) shall contain-(i)a plan of the hoarding to be erected indicating the height and other dimensions and the material proposed to be used as approved by a qualified engineer;(ii)a no objection certificate from the owner of the land where the hoarding is to be erected in a private land or building or a no objection certificate Lorn the State or Central Government Department concerned if the hoarding is to be erected on the land of State or Central Government or a no objection certificate from the Commissioner of the Corporation if the hoarding is to be erected on a Corporation land:Provided that in respect of State and Central Government land, the no objection certificate shall be issued by an Officer not lower in rank than that of an Assistant Executive Engineer or Assistant Divisional Engineer;(iii)a no objection certificate from a Police officer not below the rank of Deputy Superintendent of Police that the proposed hoarding would not be an obstruction to free and safe movement of traffic, pedestrians and vehicles;(iv)a topo sketch indicating the proposed location of the hoarding,(c)Every application made under sub-rule (1) (a) shall be accompanied by a challan for payment of the fees specified under rule 12.(2)The District Collector shall, after satisfying himself that the applicant has complied with all the requirements of the Act and the rules, grant a licence in Form II for erection of a hoarding.
