Section 3 in The Haryana Prevention of Defacement of Property Act, 1989
3. [ Places earmarked for display of advertisement or writing. [Substitued by Haryana Act No. 10 of 1996.]
- All advertisements and writings shall be made only at places earmarked by the Block Development and Panchayats Officer or Social Education and Panchayats Officer in rural areas and Executive Officer or Secretary of the Municipality or any other agency notified by the Government, as the case may be, in urban areas, on the payment of fee to be levied by the above authorities at such rates as may be prescribed.]
