Section 3 in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
3. Application for Permission.
(1)Every Application for permission to erect digital banners or placards shall be made to the District Collector, fifteen days prior to the date of their proposed erection, in Form I.(2)The applicant shall submit separate Applications for erection of digital banners or placards in respect of each Police Station limit.(3)Every application in Form-I shall be accompanied by,-(a)a No Objection Certificate from,-(i)the owner of the land where the digital banner or placard is to be erected on private land or building; or(ii)an Officer not below the rank of an Assistant Executive Engineer or Assistant Divisional Engineer of the State or Central Government Department concerned, where the digital banner or placard is to be erected on the land of State or Central Government;(iii)the Commissioner of the Municipality concerned, where the digital banner or placard is to be erected on a municipal land:Provided that if digital banners or placards are to be erected in lands or buildings of different owners (both Government and private), separate no objection certificate shall be obtained from every land or building owner and submitted along with the Application:(b)a No Objection Certificate from the Station House Officer of the Police Station concerned, to the effect that the proposed digital banners or placards would not be an obstruction to free and safe movement of traffic, pedestrians and vehicles.(c)a topo sketch of the roads and streets indicating the proposed approximate points of erection of each digital banner or placard.(4)Every Application in Form-I shall also be accompanied by a challan showing the payment of requisite permission fee and deposit amount, as specified in Rule 4.(5)The District Collector shall, on receipt of the Application, scrutinise the same, and if it fulfills the requirements of the Act and these Rules, grant permission in Form II for erection of digital banner or placard. Permission under these Rules shall be given for a period of not exceeding six days including the date of erection and removal.(6)The District Collector may refuse to grant permission in Form-II, if the Application is submitted belatedly or without necessary details and certificates, or without necessary permission fee or deposit or in violation of any of the provisions of the Act or these Rules.(7)The Permission holder shall display the following details in the bottom of the digital banners or placards, in a font size of not less than 1 inch height, namely, District Collector's permission Number, period of validity, and total number of digital banners and placards for which permission has been given.
