Section 139 in Arunachal Pradesh Municipal Act, 2007
139. Prohibition of Advertisements without written permission of the Chief Municipal Executive Officer/ Municipal Executive Officer.
(1)No person shall erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame, post, kiosk, structure, vehicle, neon sign or sky-sign any advertisement, or display any advertisement to public view in any manner whatsoever (including any advertisement exhibited by means of cinematograph), visible from a public street or public place, in any place within the municipal area without the permission, in writing, of the Chief Municipal Executive Officer/ Municipal Executive Officer.(2)The Chief Municipal Executive Officer/Municipal Executive Officer shall not grant such permission, if-(a)a licence for the use of the particular site for the purpose of advertisement has not been taken, or(b)the advertisement contravenes any provisions of this Act or the rules or the regulations made thereunder, or(c)the tax, if any, due in respect of the advertisement has not been paid.(3)No person shall broadcast any advertisement, on radio or television, without the permission, in writing, of the Chief Municipal Executive Officer/ Municipal Executive Officer.
