Section 35 in Chandigarh Advertisement Control Order, 1954
35.
Fee payable monthly shall be compounded at 80 per cent if paid in advance for a full year. Compounded fees shall not be refundable; but in the case of neon-signs, if they get out of order or are discontinued for any valid reasons, partial refund shall be allowed on request, subject to the fee being calculated on monthly basis and a minimum charge being levied for 3 months, provided previous notice of discontinuance of the advertisement is given by the advertiser.
