(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 license for use of any site is about to expireshall apply for license or renewal of license, 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.
