Section 203 in The Calcutta Municipal Corporation Act, 1980
203. Licence for use of site for purpose of advertisement. -
(1)Except under and in conformity with the terms and conditions of a licence, no person being the owner, leasee, 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 before the commencement of this Act, within ninety days from the date of such commencement, or(b)intending to use any site, or(c)whose licence for 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 Municipal Commissioner in such form as may be specified by the Corporation.(3)The Municipal Commissioner 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 fees as may be determined by the Corporation by regulations [or as the budget estimate shall state under sub-section (3) of Section 131] [Words, figures and brackets inserted by W.B. Act 26 of 1997.].(4)The Municipal Commissioner may, if in his opinion the proposed site for any advertisement is unsuitable from the considerations of public safety, traffic hazards [aesthetic design, or obstruction of the view of, or harmony with, any heritage building,] [Words substitutedby W.B. Act 26 of 1997.] refuse a licence or refuse to renew any existing licence.(5)Every licence shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.[* * * * * * * *] [Sub-section (6) omitted by W.B. Act 32 of 1983.](7)The Municipal Commissioner shall cause to be maintained a register wherein the licences 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,(c)in cinema halls, theatres or other places of public resort.
