Section 4(2) in Chandigarh Advertisement Control Order, 1954
(2)If any advertisement be erected, exhibited, fixed or retained contrary to the provision of this Order, or after the written permission for the erection, exhibition, fixation, or retention thereof for any period shall have expired or become void, the Chief Administrator may, by notice in writing, require the owner or occupier of the land, building, wall, hoarding or structure upon which the same is constructed, exhibited, fixed or retained to take down and remove or modify, as the case may be, such advertisement, within the time not exceeding 30 days as may be fixed by him.
