Section 7(2) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
(2)The District Collector may, either suo motu or on any representation, direct the permission holder of digital banners or placards to remove them immediately, if their contents are considered to be obscene or objectionable, failing which the District Collector shall summarily remove them through his authorised representative, and recover the cost from the applicant.
