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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(4) in The M.P. Bhumi Vikas Rules, 1984

(4)Ground Signs. - Following provisions shall apply for ground signs within any area to which these rules apply:-
(a)Dimension. - No ground sign shall be erected to a height exceeding 9 metres above the ground. Lighting reflections may extend beyond the top of face of the sign;
(b)Supports and Anchorage. - Every ground sign shall be firmly supported and anchored to the ground, supports and anchors shall be of treated timber in accordance with good practice or metal treated for corrosion resistance or masonry or concrete;
(c)Obstruction to Traffic. - No ground sign shall be erected so as to obstruct from access to or egress from any building; and
(d)Set Back. - No ground sign shall be set nearer to the street line than the established building line.