Section 4(1) in Chandigarh Advertisement Control Order, 1954
(1)No person shall without the written permission of the Chief Administrator erect, exhibit, fix or retain any advertisement whether now existing or not, upon any land, building, wall hoarding or structure :Provided always that such permission shall not be necessary in respect of any advertisement which is not an illuminated advertisement nor a sky-sign and which -(a)is exhibited within the show-case of any commercial building;(b)relates to the trade or business carried on within the building upon which such advertisement is exhibited, provided it is exhibited on that part of the building which is specifically provided for the purpose in the building plan sanctioned by the Chief Administrator;(c)relates to any sale or letting of any land or building upon which such advertisement is exhibited; or to any entertainment or meeting to be held upon or in the same; or to the trade or business carried on by the owner of any tramcar, omnibus or other vehicles upon which such advertisement is exhibited;(d)is exhibited on an enclosed land or a building not visible from outside the land or building ;(e)is a name plate;(f)relates to the business of any railway company;(g)is exhibited within any railway station or upon any wall or other property of a railway company except any portion of the surface of such wall or property fronting any street; and(h)is exhibited by the Departments of Electricity, Buildings, Roads, Road Transport, Sewage and Water Supply of the Punjab State Government if such advertisement relates to the respective functions of such departments.
