165. License for use of site for purpose of advertisement to become void in certain cases.
- The licence granted under section 162 shall become void, -(a)If the licence contravenes any terms and conditions of the licence;(b)If any addition or alteration is made to or in the building, wall, hoarding, frame, post kiosk, or structure upon or over which the advertisement is erected, exhibited, fixed or retained(c)If the building, wall, hoarding, frame, post, kiosk, or structure over which advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
