Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

11. Advertisement, Hoarding, Cinema and Poster Boards.

(1)Once a regulated hoarding has been allowed at any of the approved sites, all subsequent advertisements shall be required to conform thereto in the matter of size, position alignment, etc., of their hoardings.
(2)The permissible sizes of each hoarding shall be as under:
Size of hoardings (in Metres) Nature of election
(i) 10 x 4(ii) 6 x 3(iii) 4.5 x 2.5(iv) 4 x 2.5(v) 3 x 2(vi) 2.5 x 2 To be erected in horizontal length and verticleheight
provided that no hoardings of different sizes shall be allowed at any one place.
(3)The lower base or the bottom of a hoarding at an approved site shall be at a height of not less than 2.44 metres from the surface of the ground below it and it shall be in correct alignment with the other approved hoardings, if any, previously put up on the site.
(4)The supports of all such hoardings shall be of steel or other metal of sound quality timber of about 11.1 11.1 cm. thickness firmly embedded in the ground and suitably painted.
(5)Before an advertisement hoarding is permitted to be erected at an approved site, the advertiser shall be required to submit to the Commissioner, a copy of the design showing the sizes, dimensions, etc., of the hoarding and supports, and the design and colour scheme of the matter to be advertised and no advertisement shall be allowed if is not in harmony with the background or offends good taste, public moral etc.