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State of Chattisgarh - Section

Section 7 in Advertisement (Registration and Regulation) Bye-laws, 2012

7. Procedure prescribed for advertisement.

(1)From the date these bye-laws come into force, the procedure to be followed for advertisements in Corporation area shall be as provided in this bye-law.
(2)The Commissioner shall cause division of the Corporation area into zones for the purpose of advertisement.Explanation. - A zone may be a geographical area consisting of one or more wards or a stretch of road from point A to point B.
(3)There shall be two categories of zones as follows : (a) No Advertisement Zone; and (b) Regulated Advertisement Zone.
(4)When dividing the Corporation area into zones under clause (2) above, the Commissioner shall categories it under either of the two categories described in clause (3).
(5)No advertisement shall be allowed in the No advertisement zone.
(6)For assigning rights to advertise on land/building belonging to Government or the local body situated in the Regulated Advertisement Zone, the Commissioner shall invite sealed offers from registered advertisers in a manner that conforms to the standard practices for inviting tenders as contained in the guidelines of the Central Vigilance Commission and/or as prescribed by the State Government.
(7)The offers under clause (6) be invited on zone basis, or on the basis of clusters of zones.
(8)The offers shall be invited for a specified time, not exceeding five years.
(9)The Commissioner, shall determine and disclose before the bids are invited, the maximum number of hoardings and the type of hoardings for every zone. The notice inviting offers under clause (6) and (7) shall indicate the maximum number of hoardings that may be installed in the zone.
(10)The best bidder shall be granted the right to set up hoardings in the zone(s) he has been selected for, at the points and according to the particulars prescribed by the Commissioner under clause (d) of bye-law 5 subject to his executing an undertaking and making payments to the Municipal Corporation against royalty and all other dues.