Section 38(iii) in Chandigarh Advertisement Control Order, 1954
(iii)The original of the notice shall be returned to the applicant immediately on payment of fee, with instruction either to incorporate the licence number in the advertisement copies to be printed for displaying within Chandigarh in the paintings to be done, or to produce copies of advertisements for stamping with the Chief Administrator's stamp in token to the fee having been paid, and the advertiser shall carry out the instructions.
