122. Licence for use of site for the purpose of advertisement.
(1)Except under and in conformity with the terms and conditions of a licence, no person, being the owner, lessee, sub-lessee. occupier or an advertising agent, shall use or allow to be used any site in any land, building, wall or erect or allow to be erected on any site any hoarding, frame, post, kiosk, structure, neon-sign or sky-sign for the purpose of display of any advertisement.(2)For the purpose of advertisement, every person -(a)using any site prior to the commencement of this Act, within ninety days from the date of commencement of this Act, or(b)intending to use any site, or(c)whose licence for the use of any site is about to expire, shall apply for a licence or renewal of a licence, as the case may be, to the [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] in such form as may be specified by the Board of Councilors.(3)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant. refuse, renew or cancel a licence, as the case may be, on payment of such fee as may be determined by the Board of Councilors by regulations.(4)If the [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.], having regard to public safety, traffic hazard or aesthetics, is of opinion that the proposed site for any advertisement is unsuitable, he may refuse a licence or refuse to renew any existing licence.(5)Every licence shall be for a period of one year except in the case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.(6)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall cause to be maintained a register wherein the licences issued under this section shall be recorded in such manner as may be determined by regulations.
