Section 3 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
3. Prohibition of erection, exhibition, fixation, retention or display of advertisement without written permission of the Commissioner.
- No person shall erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame, post, kiosks, structure, vehicle, neon-sign or sky-sign, any advertisement or display any advertisement to public view in any manner whatsoever in any place within the jurisdiction of the Corporation without the prior written permission of the Commissioner.
