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Greater Bengaluru City Corporation -

Section 197 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

197. property fronting any street.

Explanation 1.- The word 'structure' in this section shall include anymovable board on wheels used as an advertisement or an advertisement medium.Explanation 2.- The expression 'sky-sign' shall, in this section, mean anyadvertisement, supported on or attached to any post, pole, standard, frame workor other support wholly or in part upon or over any land, building, wall orstructure which, or any part of which shall be visible against the sky from somepoint in any public place and includes all and every part of any such post, pole,standard, frame-work or other support. The expression 'sky-sign' shall alsoinclude any balloon, parachute or other similar device employed wholly or in partfor the purposes of any advertisement upon or over any land, building orstructure or upon or over any public place but shall not include,-
(a)any flag-staff, pole, van or weather-cock, unless adapted or used
wholly or in part for the purpose of any advertisement; or
(b)any sign, or any board, frame or other contrivance securely fixed
to or on the top of the wall or parapet of any building, or on the cornice orblocking course of any wall, or to the ridge of a roof:Provided that, such board, frame or other contrivance be of one continuousface and not openwork, and does not extend in height more than one meter aboveany part of the wall or parapet or ridge to, or against, or on which it is fixed orsupported; or
(c)any advertisement relating to the name of the land or building,
upon or over which the advertisement is exhibited, or to the name of theowner or occupier of such land or building; or
(d)any advertisement relating exclusively to the business of a
railway, and placed wholly upon or over any railway, railway station, yard,platform or station approach belonging to a railway, and so placed that itcannot fall into any street or public place; or
(e)any notice of land or buildings to be sold, or let, placed upon such
land or buildings.Explanation 3.- 'Public place' shall, for the purpose of this section,mean any place which is open to the use and enjoyment of the public,