149. Licence for use of site for purpose of advertisement to be void in certain cases.
- Any licence granted under Section 146 shall be void,-(a)if the licensee contravenes any of the terms and conditions of licence or,(b)if any addition or alteration is made to, or in, the land, building, wall, hoarding, frame, post, kiosk, structure, vehicle, neon-sign or sky-sign, upon or over which the advertisement is erected, exhibited, fixed or retained, or(c)if the land, building, wall, hoarding, frame, post, kiosk, structure, vehicle, neon-sign or sky-sign over which the advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
