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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(6) in The M.P. Bhumi Vikas Rules, 1984

(6)Wall signs - Following provisions shall apply for wall signs within any area to which these rules apply
(a)Dimensions - The total area of the sign shall not exceed 10 per cent of the total area of the facede on which the sign is created. The facede of the building shall be sub-divided into blocks of uniform height and the area of the sign erected on a particular block shall not exceed 10 per cent of the area of that block;
(b)Projection-No wall sign shall extend above the top of the wall or beyond the ends of the wall to which it is attached. At any place where pedestrians may pass along a wall, any wall sign attached thereto shall rot project more than 7.5 centimetres therefrom within a height of 2.5 metres measured from the level of such place,
(c)Support and Attachment-Every wall sign shall be securely attached to walls. Wooden blocks or anchorage with wood used in connection with screws, staples or nails shall not be considered proper anchorage, except in the case of wall signs attached to walls
(d)Reflectors-Lighting reflectors may project 2.4 metres beyond the face of the wall provided such reflectors are at least 4 metres above the footpath level, but in no case shall such reflectors project beyond a vertical plane one metre inside the kerb line.