Section 4 in Chandigarh Advertisement Control Order, 1954
4. Regulation and control of advertisement.
(1)No person shall without the written permission of the Chief Administrator erect, exhibit, fix or retain any advertisement whether now existing or not, upon any land, building, wall hoarding or structure :Provided always that such permission shall not be necessary in respect of any advertisement which is not an illuminated advertisement nor a sky-sign and which -(a)is exhibited within the show-case of any commercial building;(b)relates to the trade or business carried on within the building upon which such advertisement is exhibited, provided it is exhibited on that part of the building which is specifically provided for the purpose in the building plan sanctioned by the Chief Administrator;(c)relates to any sale or letting of any land or building upon which such advertisement is exhibited; or to any entertainment or meeting to be held upon or in the same; or to the trade or business carried on by the owner of any tramcar, omnibus or other vehicles upon which such advertisement is exhibited;(d)is exhibited on an enclosed land or a building not visible from outside the land or building ;(e)is a name plate;(f)relates to the business of any railway company;(g)is exhibited within any railway station or upon any wall or other property of a railway company except any portion of the surface of such wall or property fronting any street; and(h)is exhibited by the Departments of Electricity, Buildings, Roads, Road Transport, Sewage and Water Supply of the Punjab State Government if such advertisement relates to the respective functions of such departments.(2)If any advertisement be erected, exhibited, fixed or retained contrary to the provision of this Order, or after the written permission for the erection, exhibition, fixation, or retention thereof for any period shall have expired or become void, the Chief Administrator may, by notice in writing, require the owner or occupier of the land, building, wall, hoarding or structure upon which the same is constructed, exhibited, fixed or retained to take down and remove or modify, as the case may be, such advertisement, within the time not exceeding 30 days as may be fixed by him.(3)Where any advertisement shall be erected, fixed or retained after the coming into force of this clause upon any land, building, wall, hoarding or structure, save and except as permitted or exempted from permission as hereinbefore provided, the owner or person in occupation of such land, building, wall, hoarding or structure shall be deemed to be the person who has erected, exhibited, fixed or retained such advertisement in contravention of the provision of this clause, unless he proves that such contravention was committed by a person not in his employment or under his control or committed without his connivance.
