Section 20 in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
20. Norms For Display of Advertisements By Floating Balloons.
- Permission for illuminated or non-illuminated advertisements by means of floating balloons can be granted subject to the compliance of conditions mentioned below: -(a)The agency shall display the balloon in such a manner that it does not interfere with or obstruct other displays of advertisements.(b)The agency shall make all necessary arrangements to avoid any hazard or emergency during the display of the said advertisement.(c)The agency shall produce NOC from the Civil Aviation Department of the Government of India and shall observe all their rules and regulations.(d)The agency shall be liable to pay damages for any accident or any injury which may be caused to any property of a person by the said balloon or the material, gas or any device used in respect thereof or by reason of the fall or otherwise of the said balloon or any part thereof due to storm, faulty construction, negligence, accident or any other cause whatsoever.
