Section 15 in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967
15. Advertisements to bear the permit number etc.
(1)All the advertisements for which permission has been accorded by the Commissioner in the form prescribed in Annexure II to these rules shall bear the permit number under which and the period for which the display has been permitted.(2)No person shall deface or cause to be defaced any sign or mark or letter or words put up by the Commissioner or any other officers authorised by him on the advertisements in token of their having been permitted or approved by him and of the tax having been paid thereon.(3)Advertisements that do not bear the permit number shall be treated as unauthorised and shall be liable for removal.
