Section 10 in Advertisement (Registration and Regulation) Bye-laws, 2012
10. Repeal and saving.
- All bye-laws corresponding to these bye-laws and in force immediately before the commencement of these by-laws are hereby repealed in respect of matters covered by the bye-laws :Provided that any order made or any action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provisions of these bye-laws.Appendix-AUndertaking[To be submitted by the Advertiser-applicant, to Superintendent appointed under bye-law 4 of these Bye-laws on Non-Judicial Stamp Paper Under bye-law 7 (10) of the Advertisement (Registration and Regulation) By-laws, 2012]In consideration of the Municipal Corporation of.................granting to me/us advertisement rights in terms of bye-laws 7 of the Advertisements (Registration and Regulation) Bye-laws, 2012, for safe practice of the trade/business of advertisement ' in................ zone (s) in the Corporation Area of.....................I/we named below solemnly undertake and state as follows :
