Section 10 in The Chennai City Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003
10. Restriction on grant of licence.
- Licence shall not be granted for erection of hoarding in the following places, namely:-(i)in front of educational institutions, popular places of worship and hospitals with inpatient treatment facility:(ii)in the comers of road or street junctions, upto a distance of 100 metres on either sides of the junction: and(iii)in front of places of historical or aesthetic importance.
