Section 424(3)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 424(3)] [Section 424] [Entire Act]

State of Odisha - Subsection

Section 424(3)(b) in The Orissa Municipal Corporation Act, 2003

(b)the expression "illuminated advertisement" shall not include an illuminated display of goods, if such display -

(i)is of goods merely bearing levels showing the name of the article or of its manufacturer or of both and

(ii)is made by lighting which is not, in the opinion of the Commissioner, more than as is necessary to make the goods and labels visible at night.