Section 128 in Siliguri Municipal Corporation Act, 1990
128. Exceptions.
- The provisions of sections 124 to 125 shall not apply to any advertisement which-(a)relates to a public meeting or an election to the Parliament . or the State Legislature or the Corporation or any candidature in respect of such election; or(b)is exhibited within the window of any building if the advertisement relates to any trade, profession or business carried on in such building; or(c)relates to any trade, profession or business carried on within the land or building upon or over which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting to be held on or upon or in such land or building; or(d)relates to the name of any land or building upon or over which the advertisement is exhibited or to the name of the owner or the occupier of such land or building; or(e)relates to any railway administration and is exhibited within any railway station or upon any wall or other property of a railway administration; or(f)relates to any activity of the Government or the Corporation; or(g)is not exhibited for the purpose of any trade and relates to any-(i)public charitable institution, or(ii)public educational institution, or(iii)public hospital, or(iv)free dispensary, or -(v)place of worship, or(vi)information or direction given to the public for their convenience or guidance.F. Tax on carts, carriages and animals
