222. Licence for use of site for purpose of advertisement to become void in certain cases.
- The licence granted under section 219 shall become void, -(a)if the licence contravenes any terms and conditions of the licence; or(b)if any addition or alteration is made to or in the building, wall, hoarding, frame, post, kiosk or structure upon or over which the advertisement is erected, exhibited, fixed or retained; or(c)if the building, wall, hoarding, frame, post, kiosk or structure over which advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
