Section 33 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998
33. Objectionable sites.
- No advertisement shall be allowed on objectionable sites, such as,-(a)at a distance of less than 100 metres from any of the tangent points of a road intersection;(b)at a site which creates a blind corner of the road used from any direction;(c)at overbridges or underpasses where railway; or roads ply over one another;(d)over the bridge portion of a road or a railway line.(e)at such an angle that light is reflected into the eyes of road users;(f)within 50 mts. of any official road traffic sign or signal;(g)obstruction of any road sign, road name or other traffic aid to road users;(h)by the side of National Highways.
