Section 4A in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
4A. Prohibition of pasting of posters fixing of thatty boards etc.:-
(1)Notwithstanding anything contained in sections 3,3-A or 4 or any other provision of this Act, or any other law for the time being in force, no person shall in any local area,-(a)Affix to, or inscribe or exhibit on, any place open to public view any poster or any effigy, or any bill notice, document, paper or other thing containing any words, signs or visible representations; or(b)Put up or fix any thatty board or board supported on, or attached to, any post, pole, standard framework or other support wholly or in part upon or over any land, building, wall or structure:Provided that nothing contained in clause (a) shall apply to –(i)Any poster or advertisement relating to the profession, trade or business carried on within the land or building, upon or over which such poster or advertisement is affixed or inscribed or exhibited, as the case may be(ii)Any poster or advertisement affixed or inscribed or exhibited, as the case may be, on such places as may be specified by order by the Commissioner of Police in the City of Madras, Madurai and Coimbatore and the Collector of the district concerned in other local areas, subject to such conditions as may be specified in such order ; or(iii)Any poster or advertisement affixed or inscribed or exhibited, as the case may be, relating to any sale or letting of such land or building or any effects therein or to any sale or entertainment to be held upon or in the same:Provided further that nothing contained in clause (b) shall apply to putting up or fixing any board on any lamp post or tree belonging to the State Government or any local authority in accordance with such rules as may be prescribed in this behalf.(2)Notwithstanding anything contained in sub-section (1), the Commissioner of Police in the City of Madras, Madurai and Coimbatore and the Collector of the District concerned in other local areas, may grant permission to any person on any special occasion, to put up or fix any thatty board on poles or standards in such places, subject to such conditions and for such period as may be specified in such permission:Provided that the Commissioner of Police or the Collector of the district concerned, as the case may be, may refuse to grant permission if he considers that such display of thatty boards may lead to traffic hazards.(3)Any person aggrieved by any decision of the Commissioner of Police or as the case may be, the Collector of the district in refusing to grant permission under sub-section (2) may appeal to the State Government and the decision of the State Government, on such appeal shall be final.Explanation I: For the purpose of this section, “local area” means the area within the limits of-(i)The City of Madras as defined in the Madras City Municipal Corporation Act,1919 (Tamil Nadu Act IV of 1919), or(ii)The City of Madurai as defined in the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), or(iii)The City of Coimbatore as defined in the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), or(iv)Any other Municipal Corporation that may be constituted under any law for the time being in force, or(v)Any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)Explanation II – For the purpose of this section “local authority” means the Municipal Corporation of Madras, Madurai or Coimbatore or any other municipal corporation that may be constituted under any law for the time being in force or any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 ( Tamil Nadu Act V of 1920).
