162. License for use of site for purpose of advertisement.
(1)No person being the owner, lessee, sub-lessee, occupier or an advertising agent shall, except shall, except under and in conformity with the terms and conditions of a license, use or allow to be used any site in any land, building, wall or erect or allow to be erected in any site any hoarding, frame, post, kiosk, structure, neon sign or sky-sign for the purpose of display of any advertisement.(2)For the purpose of advertisement, every person, -(a)Using any site before the commencement of this Act, within ninety days from the date of such commencement; or(b)Intending to use any site; or(c)Whose license for use of any site is about to expireshall apply for license or renewal of license, as the case may be to the Chief Officer of the Municipality in such form and in such manner, as may be determined by the Municipality by regulations.(3)The Chief Officer shall, after making such inspection, as may be necessary and within thirty days of the receipt of the application, grant, refuse or renew a license, as the case maybe, on payment of such fees, as may be determined by the Municipality by regulations.(4)The Chief Officer may, if in his opinion, the proposed site or any advertisement is unsuitable from the consideration of public safety, traffic hazards or aesthetic design, refuse a license or refuse to new any existing license.(5)Every license shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.(6)The Chief Officer shall cause to be maintained a register wherein the particulars of licenses issued under this section shall be separately recorded in respect of advertisement sites,(a)On telephone, telegraph, electric or other posts or poles erected on or along public or private streets or public places;(b)In lands or buildings;(c)On public transport;(d)In cinema halls, video parlours, theatres or other places of public resort; and(e)Through cable television. -
