Section 107B(2) in Tamil Nadu District Municipalities Act, 1920
(2)The executive authority shall not grant such permission if-(i)the advertisement contravenes any by-law made by the municipal council under clause (28) of section 306; or(ii)the tax, if any, due in respect of the advertisement has not been paid; or(iii)the erection, exhibition, fixation or retention of the advertisement is an offence under the Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 (Tamil Nadu Act 2 of 1959).
