Section 205 in The Calcutta Municipal Corporation Act, 1980
205. Permission of Municipal Commissioner to become void in certain cases. -
The permission granted under section 202 shall become void-(a)if the advertisement contravenes any regulations made under this Act; or(b)if any material changes is made in the advertisement or any part thereof without the previous permission of the Municipal Commissioner; or(c)if the advertisement or any part thereof falls otherwise than through accident; or(d)if due to the work by Government, Corporation or by any statutory authority, the advertisement [has to be displaced; or] [Words substituted by W.B. Act 26 of 1997.](e)[ if, on the basis of the recommendation of the Heritage Conservation Committee, the Mayor-in-Council is of opinion that the advertisement obstructs the view of any heritage building or is not in harmony with the aesthetic design or the historical significance of any heritage building, and the advertisement has to be removed or displaced.] [Clause inserted by W.B. Act 26 of 1997.]
