Section 4AA(1) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(1)Notwithstanding anything contained in section 3, 3-A, 4 or 4-A, or any other provision of this Act, or any law for the time being in force, no person shall-(a)affix to, or inscribe or exhibit on, any motor vehicle, any poster or any effigy, or any bill, notice, document, paper or other thing containing any words, signs or visible representations; or(b)put up or fix any thatty board or board supported on, or attached to, any post, pole, standard, framework or other support wholly or in any part upon or over any motor vehicle:Provided that nothing contained in this sub-section shall apply to any poster or advertisement or thatty board of the State Government, on any motor vehicle.
