Section 38 in Chandigarh Advertisement Control Order, 1954
38.
(i)Every person desiring to erect, fix, retain, or display advertisements shall send or cause to be sent to the Chief administrator, not less that ten clear days, before advertisement is to be made and in time before printing copies of advertisements or painting advertisements or exhibiting them in any manner, a notice in duplicate in writing in such form as may be specified or directed by the Chief Administrator with all the particulars required therein together with a copy of the matter to be advertised, provided, however, the Chief Administrator may, for valid reasons and for emergencies reduce the time-limits, in special cases.(ii)The Chief Administrator shall within seven days from the date of receipt of the notice intimate to the applicant the fee due on the intended advertisement if he approves of the advertisement.(iii)The original of the notice shall be returned to the applicant immediately on payment of fee, with instruction either to incorporate the licence number in the advertisement copies to be printed for displaying within Chandigarh in the paintings to be done, or to produce copies of advertisements for stamping with the Chief Administrator's stamp in token to the fee having been paid, and the advertiser shall carry out the instructions.(iv)Where the giving of previous notice under sub-clause (i) is impracticable, copies of the advertisement proposed to be erected, exhibited, fixed, retained, or displayed shall be produced along with the application for approval under the sub-clause. On the payment of the fee due in respect of such advertisement the Chief Administrator's stamp shall be affixed on all copies of such advertisement in token of the fee having been collected.(v)The production of the copies of advertisement for the purpose of affixing the Chief Administrator's stamp or the incorporation of the licence number and date shall not be insisted upon in any case where the nature of the advertisement does not admit of such production of incorporation.
