172. License for use of site for purpose of advertisement.
(1)Except under, and in conformity with, such terms and conditions of a license as the municipality may, by the regulations, provide, no person being the owner, lessee, sub-lessee, occupier or advertising agent shall use, or allow to be used, any site in any land, building or wall, or erect, or allow to be erected, on any site any hoarding, frame, post, kiosk, structure, vehicle, 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 before the commencement of this Act, or(b)intending to use any site, or(c)whose license for use of any site is about to expire, Within ninety days from the date of such commencement, shall apply for a license or renewal of license, as the case may be, to the Municipal Commissioner or the Executive Officer in such form as may be specified by the municipality.(3)The Municipal Commissioner or the Executive Officer shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant or renew a license, as the case may be, on payment of such fee as may be determined by regulations, or refuse or cancel a license, as the case may be.(4)The Municipal Commissioner or the Executive Officer may, if, in his opinion, the proposed site for any advertisement is unsuitable from the considerations of public safety, traffic hazards or aesthetic design, refuse to grant a license, or to renew any existing license, within thirty days of the receipt of the application.(5)Every license shall be for a period of one year except in the case of sites used for any temporary congregation of whatever nature including fairs, festivals, circus, yatra, exhibitions, sports events, or cultural or social programmes,(6)The Municipal Commissioner or the Executive Officer shall cause to be maintained a register wherein the licenses issued under this section shall be separately recorded in respect of advertisement sites -a. on telephone, telegraph, tram, electric or other posts or poles erected on or along public or private streets or public places,b. in lands or buildings, andc. in cinema-halls, theatres or other places of public resort.
