Section 240 in The Orissa Municipal Corporation Act, 2003
240. Prohibition of advertisements without written permission of Commissioner.
(1)No person shall erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame, post, kiosk, structure, vehicle, neon-sign or sky-sign any advertisement, or display any advertisement to public view in any manner whatsoever (including any advertisement exhibited by means of cinematography), visible from a public street or public place, in any place within the Corporation area without the permission, in writing, of the Commissioner.(2)The Commissioner 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 Commissioner.
