Section 421(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)(a)The word 'structure' in this section shall include a tramcar, omnibus and any other vehicle and any movable board used primarily as an advertisement or an advertising medium;and(b)the expression 'illuminated advertisement' in this section shall not include an illuminated display of goods, if such display -(i)is of goods merely bearing labels showing the name of the article or of its manufacturer or of both, and(ii)is made by lighting which is not, in the opinion of the Commissioner, more than is necessary to make the goods and labels visible at night.Dangerous places.
