Section 116 in Andhra Pradesh Municipalities Act, 1965
116. Permission of the commissioner to become void in certain cases.
- The permission granted under Section 115 shall become void in the following cases, namely:-(a)if the advertisement contravenes any bye-law made by the council under clause (30) of Section 330;(b)if any addition to the advertisement be made except for the purpose of making it secure under the direction of Municipal Engineer, or the Commissioner;(c)if any material change be made in the advertisement or any part thereof;(d)if the advertisement or any part thereof falls otherwise than through accident;(e)if any addition or alteration be made to or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained, if such addition or alteration involves the disturbance of the advertisement or any part thereof; and(f)if the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained, be demolished or destroyed.
