Section 306(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The provisions of this section shall not apply to any advertisement which -(a)is exhibited within the window of any building;(b)relates to the trade or business carried on within the land or building upon which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein, or to any sale, entertainment or meeting to be held upon or in the same;(c)relates to the business of any railway administration;(d)is exhibited within any railway station or upon any wall or other property of a railway administration, except any portion of the surface of such wall or property fronting any street.Dangerous places and places where some work affecting human safety or convenience is carried on
