Section 12(3) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967
(3)The height of the sign or signboard above the street level or ground level, as the case may be, and its thickness at an angle to the surface and extent of project on from the edge of the land or place upto which it can be permitted (from land to land or place to place) shall be determined by the Commissioner keeping view the width of the street.
