(4)A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, by notification in the Official Gazette, empower any District Magistrate or Superintendent of Police [(or, in the Presidency-towns, the [Chief Metropolitan Magistrate] [Inserted by Act 20 of 1942, section 17 (w.e.f. 3.4.1942).] or the Commissioner of Police)] to remove or cause to be removed any sign or advertisement which is so placed in his opinion as to obscure any traffic sign from view or any sign or advertisement which is in his opinion so similar in appearance to a traffic sign as to be Misleading.
