Section 3(3) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
(3)Every application in Form-I shall be accompanied by,-(a)a No Objection Certificate from,-(i)the owner of the land where the digital banner or placard is to be erected on private land or building; or(ii)an Officer not below the rank of an Assistant Executive Engineer or Assistant Divisional Engineer of the State or Central Government Department concerned, where the digital banner or placard is to be erected on the land of State or Central Government;(iii)the Commissioner of the Municipality concerned, where the digital banner or placard is to be erected on a municipal land:Provided that if digital banners or placards are to be erected in lands or buildings of different owners (both Government and private), separate no objection certificate shall be obtained from every land or building owner and submitted along with the Application:(b)a No Objection Certificate from the Station House Officer of the Police Station concerned, to the effect that the proposed digital banners or placards would not be an obstruction to free and safe movement of traffic, pedestrians and vehicles.(c)a topo sketch of the roads and streets indicating the proposed approximate points of erection of each digital banner or placard.
