145. Prohibition of advertisements without written permission of Chief Municipal Officer.
"(1) No person shall not erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame post, kiosk, structure, vehicle, neon-sign of sky-sign, any advertisement or display any advertisement to public view in any manner whatsoever (including any advertisement exhibited by means of cinematograph), visible from a public street of public place, in any place within the Municipal area without permission, in writing, of the Chief Municipal Officer.Provided that during Lok Sabha Elections and Legislative Assembly elections, written permission of the Chief Municipal Officer will not be necessary for the advertisement published for election campaign by political parties and candidates.Provided further that during Lok Sabha Elections and Legislative Assembly elections, advertisement will be displayed by the Political Parties and candidates under the provisions of Representation of the People Act, 1951." (Substituted by THE BIHAR MUNICIPAL (AMENDMENT) ACT, 2020)(2)The Chief Municipal Officer shall not grant such permission, if-(a)a licence for the use of the particular site for the purpose of advertisement has not been taken,or(b)the advertisement contravenes any provisions of this Act or the Rules or the Regulations made thereunder, or(c)the tax, if any, due in respect of the advertisement has not been paid.(3)No person shall broadcast any advertisement, except on radio or television, without the permission, in writing, of the Chief Municipal Officer.
