Section 206 in The Calcutta Municipal Corporation Act, 1980
206. Licence for use of site for purpose of a advertisement to become void in certain cases. -
The licence granted under section 203 shall become void-(a)if the licence contravenes any terms and condition of licence; or(b)if any addition or alteration is made to, or in the building, wall, hoarding, frame, post, kiosk or structure upon or over which the advertisement is erected, exhibited, fixed or retained; or(c)if the building, wall, hoarding frame, post, kiosk or structure over which the advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
