Section 193 in Uttar Pradesh Municipal Corporation Act, 1959
193. Prohibition of advertisement without written permission of Municipal Commissioner.
(1)No advertisement shall, after the-levy of the tax under Section 192 has been determined upon by the Corporation, be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the City or shall be displayed in any manner whatsoever in any place without the written permission of the Municipal Commissioner.(2)The Municipal Commissioner shall not grant such permission if -(i)the advertisement contravenes any bye-law made by the Corporation under [clause (48)] [Substituted by U.P. Act 23 of 1961.] of Section 541, or(ii)the tax, if any, due in respect of the advertisement has not been paid.(3)Subject to the provisions of sub-section (2) in the case of any advertisement liable to the advertisement tax, the Municipal Commissioner shall grant permission for the period to which the payment of the tax relates and no fee shall be charged in respect of such permission:Provided that the provisions of this section shall not apply to any advertisement erected, exhibited, fixed or retained on the railway premises or relating to the business of any railway administration.
