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[Cites 0, Cited by 0] [Section 2(95)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(95)(b) in West Bengal Municipal Corporation Act, 2006

(b)any balloon. parachute or similar device, employed wholly or in part, for the purpose of any advertisement or announcement, on, over or above a building, structure or erection of any kind, or on or over any street or public place, but shall not be deemed to include-
(i)any flagstaff, pole, vane or weathercock, unless adapted or used, wholly or in part, for the purpose of any advertisement or announcement.
(ii)any sign on any board, frame or other contrivance securely fixed to or on the top of the wall or parapet of any building or on the cornice or blocking-course of any wall or to the ridge of a roof, if such contrivance is of one continuous face and is not open work and does not extend in height more than one metre above any part of such wall, parapet or ridge, or
(iii)any representation which relates exclusively to the business of a railway administration as defined in the Railways Act, 1989, (24 of 1989), and which is placed wholly upon or over any railway, railway station, railway yard, railway platform, or railWay station approach, or premises belonging to such railway administration, and which is so placed that it could not fall into any street or public place: