Section 326J(2) in Chennai City Municipal Corporation Act, 1919
(2)[ Where the District Collector is satisfied that the erection of any digital banner or placard visible to the traffic on the road is hazardous and disturbance to the safe traffic movement so as to adversely affect free and safe flow of traffic, he shall not grant permission under section 326-BB.] [Added by T.N. Act No. 2 of 2011 w.e.f. 16.11.2011.]
