Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 6 in Tamil Nadu Panchayats (Licencing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2009

6. Maximum size of hoarding.

(1)The maximum size of a hoarding to be erected shall be -
Road Width Maximum size
(a) above 100 feet 24 feet x 12 feet (horizontal position)
(b) between 50 and 100 feet 15 feet x 10 feet (horizontal position)
(c) less than 50 feet 12 feet x 6 feet (either horizontal or verticalposition)
(2)The maximum height of hoarding including the height from the ground level of hoarding shall not exceed thirty feet. The hoarding erected in one particular road must be of uniform size as practicable as possible.
(3)No hoarding shall be permitted on both sides of the roads with a footpath of less than ten feet width, in roads with, no separate footpath, a minimum often feet width shall be available between the road margin and the hoarding for use of pedestrians.
(4)The hoarding shall be erected only parallel to the footpath or road, and not across the footpath or road margin.
(5)The hoarding, irrespective of the size, shall be erected on steel frames.
(6)There shall be a gap of not less than five feet width between one hoarding and another. The gap between hoardings in a road may be of uniform length.