Section 28 in Chandigarh Advertisement Control Order, 1954
28. Moving Vehicles.
(a)Advertisement boards carried on vehicle shall not exceed 10 feet in height from the ground level and 7½ feet in width or the width of the vehicle, which ever is less, and shall bear the number and date of the sanction granted by the Chief Administrator in respect thereof.(b)No vehicle used for the purpose of advertisement shall display any advertisement in a manner, form or method different from that approved by the Chief Administrator.(c)No vehicle driven or ridden on any street shall have affixed to it any illuminated advertisement or illuminated sign of any nature whatsoever, except such as may be approved by the Chief Administrator.(d)No vehicle used solely or chiefly for the purpose of advertisement shall be driven or ridden or wheeled within the hours of 9-30 a.m. and 11.30 a.m. and 4-30 p.m. to 6-30 p.m. on such thoroughfares as the Chief Administrator may notify.(e)No hand-bills shall be distributed from the vehicles employed for advertising.
