Section 6 in The Puducherry Open Places (Prevention Of Disfigurement) Act, 2000
6. Penalty for unauthorised disfigurement by advertisements
Whoever affixes to, or inscribes or exhibits on, any place open to public view any advertisement without the written consent of the owner or occupier or person in management of the property in which such place is situated shall be punished with imprisonment of either description for a term which may extend to three months or with fine which may extend to two hundred rupees, or with both.
