Section 4A(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(2)Notwithstanding anything contained in sub-section (1), the Commissioner of Police in the City of Madras, Madurai and Coimbatore and the Collector of the District concerned in other local areas, may grant permission to any person on any special occasion, to put up or fix any thatty board on poles or standards in such places, subject to such conditions and for such period as may be specified in such permission:Provided that the Commissioner of Police or the Collector of the district concerned, as the case may be, may refuse to grant permission if he considers that such display of thatty boards may lead to traffic hazards.
