Section 3(1) in Advertisement (Registration and Regulation) Bye-laws, 2012
(1)From the date these bye-laws come into force, all advertisement in the Corporation area in contravention of the provisions contained herein shall be illegal and liable for removal and confiscation without notice and without prejudice to other penalties and punishment under these bye-laws, and/or the Act and/or any other law as may be applicable.Provided that the Commissioner shall have the power to allow a start-up grace period of forty-five days after the bye-laws come into force to enable current advertisement, legal or illegal, to ensure compliance with the provisions contained herein :Provided further that the Commissioner may, for general information, publish a notice of the above bye-laws having come into force for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose and which have circulation in the Corporation area, and affix a copy thereof in conspicuous place in the office of the Municipal Commissioner and cause an announcement in the Corporation area on the loud speaker.Provided also that no shortcoming on the part of the Commissioner in respect of action recommended in second Proviso shall provide reason to any advertiser or person for failure to comply with the provisions of these bye-laws.
