Section 15 in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
15.
Temporary permission for display of advertisements for commercial purposes, for periods not exceeding one month, can also be granted subject to conditions and payment of fees as laid down by the Commissioner. Permission for advertisements shall not ordinarily be refused if they are in conformity with the provisions under the Bihar Municipal Act, 2007 and these regulations, unless there is specific objections either from the police department or if the same offends the light or ventilation, or creates nuisance or obstructions to the residents in the vicinity.
