Section 11 in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
11. Exemption.
- Nothing contained in these Rules shall apply to any digital banner or placard on which is exhibited any advertisement which relates to-(i)the trade or business carried on within the land or building, upon or over, which such digital banner or placard is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or(ii)the name of the land or building, upon or over which the digital banner or placard is erected or to the name of the owner or occupier of such land or building:Provided that the size of such digital banner or placard shall not exceed the maximum size prescribed in sub-rule (1) of Rule 5 of these Rules.
