Section 244 in The Gujarat Provincial Municipal Corporations Act, 1949
244. Regulations as to sky-signs.
(1)No person shall, without the written permission of the Commissioner, erect, fix or retain any sky-sign of the kind prescribed by rules whether existing on the appointed day or not. Such written permission [may be granted or renewed for a period not exceeding two years] [These words were substituted for the words 'shall be granted, or renewed, for any period exceeding two years' by Bombay 18 of 1953, Section 3 and Second Schedule.] from the date of each such permission or renewal, subject to the condition that such permission shall be deemed to be void if,-(a)any addition is made to the sky-sign except for the purpose of making it secure under the direction of the City Engineer;(b)any change is made in the sky-sign, or any part thereof;(c)the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)any addition or alteration is made to, or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, involving the disturbance of the sky-sign or any part thereof;(e)the building or structure upon or over which the sky-sign is erected, fixed or retained becomes unoccupied or be demolished or destroyed.(2)Where any sky-sign shall be erected, fixed or retained after the appointed day upon or over any land, building or structure, save and except as permitted as hereinbefore provided, the owner or person in occupation of such land, building or structure shall be deemed to be the person who has erected, fixed or retained such sky-sign in contravention of the provisions of this section, unless he proves that such contravention was committed by a person not in his employment or under his control, or was committed without his connivance.(3)If any sky-sign be erected, fixed or retained contrary to the provisions of this section, or after permission for the erection, fixing or retention thereof for any period shall have expired or become void, the Commissioner may, by written notice require the owner or occupier of the land, building or structure, upon or over which the sky-sign is erected, fixed or retained, to take down and remove such sky-sign.
