Section 3(1)(iii) in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003

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State of Tamilnadu - Subsection

Section 3(1)(iii) in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003

(iii)a no objection certificate from a Police officer not below the rank of Deputy Superintendent of Police that the proposed hoarding would not be an obstruction to free and safe movement of traffic, pedestrians and vehicles;

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State of Tamilnadu - Subsection

Section 3(1)(iii) in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003