Section 17 in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
17. Hoardings on railway premises.
- Advertisements relating to the business of the railways displayed within the railway premises on stations or walls therein except those fronting any street are the only ones free from the purview of municipal permits.In other words, advertisements set up in the railway premises or stations and falling in the following categories are liable to the regulatory provisions of the BMA, 2007:(i)Advertisements/Wall paintings set up by the railways on railway premises or stations, other than those relating to their business, visible from or fronting any street;(ii)Advertisements/wall paintings set up by private or non railways agencies on railway premises, station or land.For permission of hoardings on railway premises, the agency must apply to the concerned authorities in Municipal Corporation in the prescribed manner, after obtaining NOC from the Railway authorities.All the advertisement hoardings, permitted by Railway authorities in their premises must be as per these regulations for getting NOC/permission. The demand notices for advertisement fees will be sent to the concerned advertising agency as per schedule of the Corporation. The concerned authorities are required to provide the names of agencies, location, size, period allotted and all other details of the hoardings on their premises.Responsibility of removal of hoardings as per specific direction of any Hon'ble Court or when hoarding is not permitted by the Commissioner shall however lie upon the railway authorities.
