Section 136 in Karnataka Municipal Corporations Act, 1976
136. Permission of the Commissioner to become void in certain cases.
- The permission granted under section 135 shall become void in the following cases, namely:-(a)if the advertisement contravenes any bye-laws made by the corporation;(b)if any addition to the advertisement be made except for the purpose of making it secure under the direction of the corporation engineer;(c)if any material change be made in the advertisement or any part thereof;(d)if the advertisement or any part thereof falls otherwise than through accident;(e)if any addition or altertation be made to, or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained, if such addition or alteration involves the disturbance of the advertisement or any part thereof; and(f)if the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained be demolished or destroyed.
