Section 26(d) in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
(d)In case of a leased out municipal land, a joint undertaking by the lessee and the agency in the prescribed format (Appendix C) to the effect that they will jointly and severally be liable to pay to the Estate Department of the Corporation, extra ground rent as laid down in this behalf.
