219. Licence for use of site for purpose of advertisement.
(1)No person being the owner, lessee, sub-lessee, occupier or an advertising agent shall, except under and in conformity with the terms and conditions of a licence, use or allow to be used any site in any land, building, wall or erect or allow to be erected on any site any hoarding, frame, post, kiosk, structure, neon sign or sky-sign for the purpose of display of any advertisement.(2)For the purpose of advertisement, every person, -(a)using any site before the commencement of this Act, within ninety days from the date of such commencement; or(b)intending to use any site; or(c)whose licence for use of any site is about to expire;shall apply for licence or renewal of licence, as the case may be to the Chief Officer of the Municipality in such form and in such manner, as may be determined by the Municipality by regulations.(3)The Chief Officer shall, after making such inspection, as may be necessary and within thirty days of the receipt, of the application grant, refuse or renew a licence, as the case may be, on payment of such fees, as may be determined by the Municipality by regulations.(4)The Chief Officer, may, if in his opinion, the proposed site for any advertisement is unsuitable from the consideration of public safety, traffic hazards or aesthetic design, refuse a licence or refuse to renew any existing licence.(5)Every licence shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.(6)The Chief Officer, shall, cause to be maintained a register wherein the particulars of licences issued under this section shall be separately recorded in respect of advertisement sites, -(a)on telephone, telegraph, electric or other posts or poles erected on or along public or private streets or public places;(b)in lands or buildings;(c)on public transport;(d)in cinema halls, video parlours, theatres or other places of public resort; and(e)through cable television.
