Section 410B in The Coimbatore City Municipal Corporation Act, 1981
410B. Prohibition for erection of hoardings.
- No hoarding shall be erected at any place, on or after the 23rd day of July 1998 (hereafter in this section referred to as the said date), by any person without obtaining a licence from the [District Collector] [substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).];(2)every person who has erected any hoarding without obtaining a licence and which is in existence immediately before the date of commencement of the said date, shall apply for a licence in accordance with the provisions of this Chapter within thirty days from the said date.
