Section 6 in Advertisement (Registration and Regulation) Bye-laws, 2012
6. Powers, duties and functions of the Superintendent.
(1)In enforcing these bye-laws, the Superintendent shall act under general instructions of the Commissioner, and shall exercise the following powers, and do the following acts :-(a)To chart out the zones for the purposes of these bye-laws and to get the same approved by the Commissioner.(b)To support the Commissioner in the process of inviting bids for advertising rights on the basis of zone and/or cluster of zone for regulated advertisement zones.(c)To report to the Commissioner in writing any attempt by any body to set up hoardings in the no-advertisement zone(s), and to give effect to the orders of the Commissioner in this regard.(d)To receive complaints from advertisers regarding attempts by unauthorized elements to set up hoardings in their allotted zones, and to take corrective action in this regard in accordance with these bye-laws.(e)To maintain a roster of the authorized advertisers in a manner as may be prescribed, and maintain a record of all matters and documents relating to or covered under these bye-laws.(f)To demand and receive royalties, rents, penalties and all dues under these bye-laws into the Corporation account.(g)To inspect the hoardings to verify their safety and stability and, if not satisfied, to order and enforce needful corrective measures :Provided that in the case of hoardings of perimeter over 50 feet, or hoardings installed or meant to be installed at sensitive places or in sensitive manners, the Superintendent shall require the Advertiser to obtain and produce specific certificate regarding safety and stability from a qualified structural engineer.Explanation. - in the event of a dispute regarding which points/places/ manners are sensitive, the opinion of the Commissioner shall be final and binding.(h)To issue notice (s) for removal of illegal hoardings and if the notice does not bring forth the desired action, to cause removal and confiscation of the illegal hoarding, and initiate further action for imposition and realization of fine/penalties.(i)To file, if and when necessary, FIRs with the police and/or complaints with other appropriate authorities for action against illegal advertisers and those that encourage it.(j)To disseminate the object and purpose of these bye-laws by whatever means, as often as possible, as widely as possible to promote safe advertisement in the Corporation area.(k)To ensure that all the advertisements in the Corporation area are in accordance with these bye-laws.(l)To receive applications from owners of private lands and buildings in the regulated advertisement zone for permission to install hoarding at specific places and to grant permission after site inspection and satisfaction regarding structural stability and neighbourhood safety, security and subject to payment of advertisement tax at rates as may be prescribed under Section 132 (6) (1) of the Act and current rate at that time.
