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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1)(l) in Advertisement (Registration and Regulation) Bye-laws, 2012

(l)To receive applications from owners of private lands and buildings in the regulated advertisement zone for permission to install hoarding at specific places and to grant permission after site inspection and satisfaction regarding structural stability and neighbourhood safety, security and subject to payment of advertisement tax at rates as may be prescribed under Section 132 (6) (1) of the Act and current rate at that time.