Section 423 in The Orissa Municipal Corporation Act, 2003
423. Regulation as to sky-signs.
(1)No person shall, without the written permission of the Commissioner, erect, fix or retain in sky-sign, whether existing or not, and no such written permission shall be granted or renewed, for any period exceeding two years from the date of each such permission or renewal :Provided that in any case a written permission or renewal by the Commissioner under this Section shall become void -(a)if any addition to the sky-sign be made except for the purpose of making it secure under the direction of the Corporation engineer; or(b)if any change be made in the sky-sign or any part thereof; or(c)if the sky-sign or any part thereof falls either through accident or decay or by any other cause; or(d)if any addition or alteration made to, or in the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof; or(e)if the building or structure upon or over which the sky-sign is erected, fixed or retained become unoccupied or demolished or destroyed.(2)Where any sky-sign is erected, fixed or retained upon or over any land, building or structure, save and except as permitted as hereinbefore provided, the owner or person in occupation of such land, building or structure shall be deemed to be the person who has erected, fixed or retained such sky-sign in contravention of the provision of this section unless he proves that such contravention was committed by a person not in his employment or under his control, or was committed without his connivance.(3)If any sky-sign is erected, fixed or retained contrary to the provisions of this section, or permission for the erection or fixing or retention thereof for any period which has expired or become void, the Commissioner may, by written notice, require the owner or occupier of the land, building or structure, upon or over which the sky-sign is erected, fixed or retained, to take down and remove such sky-sign.Explanation. - The expression 'sky-sign' shall, in this section, mean any word, letter, model, sign, device or representation in the nature of an advertisement, announcement or direction supported on or attached to any post, standard, framework or other support wholly or in part upon or over any land, building or structure which or any part of which sky-sign shall be visible against the sky from some point in any street and includes all and a part of any such post, pole, standard frame work or other support, and shall include balloon, parachute or other similar device employed wholly or in part for the purpose of any advertisement, announcement or direction upon or over any land, building or structure or upon or over any street or public place but shall not include -(a)any flagstaff, pole, vane or weather cock, unless adapted or used wholly or in part for the purpose of any advertisement, announcement or direction; or(b)any sign, or any board, frame or other contrivance securely fixed to or on the top of the wall or parapet of any building, or on the cornice or blocking course of any wall, or to the ridge of a roof :Provided that such board, frame or other contrivance be of one continuous face and not open work and does not extend in height more than three feet above any part of the wall, or parapet or ridge to, against or on which it is fixed or supported; or(c)any word, letter, model, sign device or representation as aforesaid, relating exclusively to the railway administration and placed wholly upon or over any railway, railway station yard,platform or station approach belonging thereto and so placed that it cannot fail into any street or public place; or(d)any notice of land or buildings to be sold or let, placed upon such land or buildings.
