Section 205(e) in Kolkata Municipal Corporation Act, 1980
(e)[ if, on the basis of the recommendation of the Heritage Conservation Committee, the Mayor-in-Council is of opinion that the advertisement obstructs the view of any heritage building or is not in harmony with the aesthetic design or the historical significance of any heritage building, and the advertisement has to be removed or displaced.] [Inserted by section 14 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]
