Section 137G in New Town, Kolkata Development Authority Act, 2007
137G. Power of the Development Authority in case of contravention.
- If any advertisement is erected, exhibited, fixed or retained in contravention of the provisions of this Act or any regulations made of contravention thereunder, the Development Authority may require the owner or the occupier of the land, building, wall, hoarding, frame, post, kiosk or structure upon or over which the same is erected, exhibited, fixed or retained to take down or remove such advertisement or may enter any land, building or property and cause the advertisement to be dismantled, taken down, removed, spoiled, defaced or screened.Explanation I. - The word "structure" in this Chapter includes any movable board on wheels used as an advertisement or advertisement medium.Explanation II. - The word "advertisement" in relation to a tax on advertisement under this Act shall mean any word, model, sign, sky-sign, placard, notice, device or representation, whether illuminated or not in the nature of and employed wholly or in part for the purposes of advertisement, announcement or direction.
