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State of Madhya Pradesh - Section

Section 93 in The M.P. Bhumi Vikas Rules, 1984

93. Signs and outdoor display structure-Provisions of Code to apply.

- (i) Subject to these rules, the display of advertising signs on buildings and lands shall be in accordance with Part X-"Signs and Outdoor Display structures" of the Code as revised, from time to time.
(2)In the case of shopping units in commercial areas and/or residential-cum-commercial buildings, the display boards shall be at the same height above the shopping arcade and shall ordinarily be 45.5 centimetres to centimetres height. The placement and size of the boards shall form a part of the bunding than permission and no change therein shall be permitted nor shall any additional boards be allowed to be displayed.
(3)General. - The following signs are prohibited along National Highways, State Highways, and other major roads of width exceeding 18
(a)any sign that by reason of its shape, position or colour may be confused with an authorised traffic sign or signal;
(b)any sign containing the word "Stop" "Lock" "Danger" or other similar word that might mislead or confuse the travellers;
(c)any sign that is attached to or printed on a rock or other natural objects; and
(d)any sign that is located within a public right-of-way unless it is an official street name, traffic signs or signal or other official sign.
(4)Ground Signs. - Following provisions shall apply for ground signs within any area to which these rules apply:-
(a)Dimension. - No ground sign shall be erected to a height exceeding 9 metres above the ground. Lighting reflections may extend beyond the top of face of the sign;
(b)Supports and Anchorage. - Every ground sign shall be firmly supported and anchored to the ground, supports and anchors shall be of treated timber in accordance with good practice or metal treated for corrosion resistance or masonry or concrete;
(c)Obstruction to Traffic. - No ground sign shall be erected so as to obstruct from access to or egress from any building; and
(d)Set Back. - No ground sign shall be set nearer to the street line than the established building line.
(5)Roof sign. - Following provisions shall apply for Roof signs within any area to which these rules apply:-
(a)Location. - No roof sign shall be placed on or over the roof of any building, unless the entire roof construction is of noncombustible material;
(b)Projection. - No roof sign shall project beyond the existing building line of the building on which it is erected or shall extend beyond the roof in any direction: and
(c)Support and Anchorage - Every roof sign shall be thoroughly secured and anchored to the building on or over which it is erected All loads shall be safely distributed to the structural members of the building.
(6)Wall signs - Following provisions shall apply for wall signs within any area to which these rules apply
(a)Dimensions - The total area of the sign shall not exceed 10 per cent of the total area of the facede on which the sign is created. The facede of the building shall be sub-divided into blocks of uniform height and the area of the sign erected on a particular block shall not exceed 10 per cent of the area of that block;
(b)Projection-No wall sign shall extend above the top of the wall or beyond the ends of the wall to which it is attached. At any place where pedestrians may pass along a wall, any wall sign attached thereto shall rot project more than 7.5 centimetres therefrom within a height of 2.5 metres measured from the level of such place,
(c)Support and Attachment-Every wall sign shall be securely attached to walls. Wooden blocks or anchorage with wood used in connection with screws, staples or nails shall not be considered proper anchorage, except in the case of wall signs attached to walls
(d)Reflectors-Lighting reflectors may project 2.4 metres beyond the face of the wall provided such reflectors are at least 4 metres above the footpath level, but in no case shall such reflectors project beyond a vertical plane one metre inside the kerb line.
(7)Projecting Signs-No projecting sign or any part of its supports or framework shall project more than 2 metres beyond the main face of the building to which such sign is attached. At every place where may pass underneath a projecting sign, an over-head clearance of at least 2.5 metres shall be maintained.