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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1)(iv) in The Orissa Urban Police Act, 2003

(iv)licensing, controlling or prohibiting the erection, exhibition, fixation or retention of any sign, device or representation for the purpose of advertisement, which is visible against the sky from some point in any street and is hoisted or held aloft over any land, building or structure at such height as may be specified in the regulations, having regard to the traffic in the vicinity and the likelihood of such sign, device or representation at that height being a distraction, or causing obstruction, to such traffic;