Section 306 in The West Bengal Motor Vehicles Rules, 1989
306. Prohibition of erection or placing of signs or advertisements on roads.
- No person shall place or erect or cause or allow to be placed or erected, on any road any sign or advertisement, which in the opinion of the Commissioner of Police or the District Magistrate or Superintendent of Police of the district or the Secretary, Transport Department, Government of West Bengal, is so placed or erected as to obscure any traffic sign from view or is so similar in appearance to a traffic sign as to be misleading.
