Section 3(5) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
(5)The District Collector shall, on receipt of the Application, scrutinise the same, and if it fulfills the requirements of the Act and these Rules, grant permission in Form II for erection of digital banner or placard. Permission under these Rules shall be given for a period of not exceeding six days including the date of erection and removal.
