Section 4 in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
4. Penalty for unauthorised disfigurement by advertisements:-
(1)Subject to the provisions of section 4A, whoever affixes to, or inscribes or exhibits on, any place open to public view any advertisement without the written consent of the owner or occupier or person in management of the property in which such place is situated shall be punished with imprisonment of either description for a term which may extend to three months or with fine which may extend to two hundred rupees, or with both.(2)The court while convicting the offender under sub-section (1) may, by order also, direct the offender to pay by way of compensation to the owner or occupier or person in management of the building or premises, of such amount not exceeding five hundred rupees on the whole as may be reasonably incurred by him in erasing and colour-washing the portions of the building or premises which have been disfigured .by the act of the offender.
