Section 3A in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
3A. Penalty for disfigurement by certain categories of unauthorised advertisements without permission:-
(1)Subject to the provisions of section 4A and without prejudice to the provisions of section 4, whoever, without the previous permission of the Traffic Committee, affixes to, or inscribes or exhibits on, any place open to the public view any advertisement which-(a)obstructs the line of vision of any person or the driver of any vehicle using any public place or endangers the safety of such person, driver or vehicle;(b)distracts the attention of any pedestrian or the driver of any vehicle using any public place, in such manner as to cause real danger to such pedestrian or driver or vehicle; or(c)causes glare to the driver of any vehicle using any public placeshall be punished with imprisonment of either description for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.(2)Every Traffic Committee shall, in deciding whether to grant or refuse to grant permission under sub-section (1), have regard to the following matters, namely :-(a)The location of the proposed advertisement(b)The effect of such advertisement on moving traffic; and(c)Such other matters as may be prescribed.
