Section 4(3) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
(3)In addition, a refundable deposit of Rs. 50/ - (Rupees fifty only) per digital banner or placard shall be remitted by the applicant along with the permission fee, irrespective of the fact whether the digital banner or placard is proposed to be erected in a private or public place. The deposit amount shall also be remitted by the applicant in the treasury of the respective urban local body. The entire deposit amount paid shall be forfeited, if any damage is caused to the road or public property, while erecting or removing the digital banners or placards or if the permission holder makes false declaration or violates any of the conditions of permission or the provisions of the Act or these Rules. In addition, additional compensation amount towards the damages caused to the roads or public properties shall also be recovered from the applicant, if the damage caused to the road or public property exceeds the deposit amount. The applicant shall furnish an undertaking in this regard. In other cases, the deposit amount shall be refunded by the urban local body concerned, based on the orders of the District Collector, if no violations of the conditions are reported.
