Section 420(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall, without the written permission of the Commissioner, erect, fix or retain any sky-sign, whether now existing or not, and no such written permission shall be granted, or renewed, for any period exceeding two years from the date of each such permission or renewal:Provided that in any of the following cases a written permission or renewal by the Commissioner under this section shall become void, namely:-(a)if any addition to the sky-sign be made except for the purpose of making it secure under the direction of the municipal city engineer;(b)if any change be made in the sky-sign, or any part thereof;(c)if the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)if any addition or alteration be made to, or in the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof;(e)if the building or structure upon or over which the sky-sign erected, fixed or retained become unoccupied or be demolished or destroyed.
