Section 3(1) in Chandigarh Advertisement Control Order, 1954
(1)No person shall without the written permission of the Chief Administrator, erect, fix or retain any sky-sign, whether now existing or not, and no such written permission shall be granted or renewed for any period exceeding [Five years] [Substituted for the word and figure '3 years' vide Punjab Government Notification No. C-2363-58/V/5106 dated the 22nd March, 1958.] from the date of such permission or renewal :Provided that on the happening of any one or more of the following contingencies a written permission or renewal by the Chief Administrator under this clause shall become void, namely:(a)if any addition to the sky-sign is made except for the purpose of making it secure under the direction of the Chief Administrator;(b)if any change is made in the sky-sign or any part thereof;(c)if the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)if any addition or alteration is made to or in the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof;(e)if the building or structure upon or over which the sky-sign is erected, fixed or retained becomes un-occupied or is demolished or destroyed; and(f)if the premises for which permission has been given are altered in any manner, whatever.
