Section 4A(1) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(1)Notwithstanding anything contained in sections 3,3-A or 4 or any other provision of this Act, or any other law for the time being in force, no person shall in any local area,-(a)Affix to, or inscribe or exhibit on, any place open to public view any poster or any effigy, or any bill notice, document, paper or other thing containing any words, signs or visible representations; or(b)Put up or fix any thatty board or board supported on, or attached to, any post, pole, standard framework or other support wholly or in part upon or over any land, building, wall or structure:Provided that nothing contained in clause (a) shall apply to –(i)Any poster or advertisement relating to the profession, trade or business carried on within the land or building, upon or over which such poster or advertisement is affixed or inscribed or exhibited, as the case may be(ii)Any poster or advertisement affixed or inscribed or exhibited, as the case may be, on such places as may be specified by order by the Commissioner of Police in the City of Madras, Madurai and Coimbatore and the Collector of the district concerned in other local areas, subject to such conditions as may be specified in such order ; or(iii)Any poster or advertisement affixed or inscribed or exhibited, as the case may be, relating to any sale or letting of such land or building or any effects therein or to any sale or entertainment to be held upon or in the same:Provided further that nothing contained in clause (b) shall apply to putting up or fixing any board on any lamp post or tree belonging to the State Government or any local authority in accordance with such rules as may be prescribed in this behalf.
