Section 19(b) in Development Authority Bye-laws for Conservation of Heritage Sites
(b)Additional Conditions - In addition to clause (a) above, the following provisions shall apply to advertising signs in different land use zones -(i)Residential Zone: The following non-flashing neon signs with illumination not exceeding 40 watt light -(A)One name plate with an area not exceeding 0.1 sq. m. for each dwelling unit;(B)For other uses permissible in the zone, one identification sign or bulletin board with an area not exceeding 10 sq. m. provided the height does not exceed 1.5 m.(C)"For sale" or "for rent" signs for real estate, not exceeding 2 sq. m. in area provided they are located on the premises offered for sale or rent.(ii)Residential Zones with Shops: Not flashing business signs placed parallel to the wall not exceeding 1.0 m. in height per establishment.(iii)Commercial Zones: Flashing or non-flashing business signs parallel to the wall not exceeding 1.0 m. in height provided such signs do not face residential buildings.
