Section 335(2) in The M.P. Municipal Corporation Act, 1956
(2)Notwithstanding anything contained in sub-section (1), the Commissioner may by public notice prohibit the use of any building or part of a building, wall, tree, board, fence or pale in any specified locality or a street without his permission.No person shall alter such public notice make use of any building, wall, tree, board, fence or pale without his permission or in contravention of such person.In a prosecution under this section the Court may presume until the contrary is proved that the bill, notice, placard or other paper or means of advertisement has been exhibited or affixed by the person for whose benefit such advertisement is made.
