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State of Goa - Section

Section 32 in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

32. Procedure for obtaining permits on payment of taxes.

- (i) Advertisement boards, signs, posters, hoardings, neon signs, illuminated advertisements, moving carts and card; etc. displayed in panchayat area requires permission from the panchayat.
(ii)No person without the written permission from the panchayat shall erect, exhibit, fix or retain advertisement.
(iii)Before putting up an advertisement or signboard, one has to apply to the panchayat concerned in Form I appended to this Part alongwith a sketch of the proposed advertisement/signboard.
(iv)The panchayat, on being satisfied with the requirements and on payment of the tax by the party, shall issue permit in Form II appended to this Part mentioning therein the period of its validity.
(v)The panchayat may impose such other conditions as may be required as regards to the size of hoardings, height from ground level, nature of support to the hoardings, public morals, neatness, distance from National Highways, etc.
(vi)There should be some distinguishing mark such as label or emblem or name on the advertisement displayed to facilitate easy identification of the owner or agent.
(vii)It shall be the responsibility of the permit holder to get the permit renewed before the expiry of its validity.
(viii)The panchayat shall not be responsible for any obstruction to the advertisement caused due to the existence of any trees or other advertisements or due to the growth of any tree at later date.
(ix)The written permission or renewal by the panchayat shall become void if any addition or alteration is made.
Form-I[See rule 32 (iii)]Price:- Re. 1/-Village Panchayat of .................................................................................Form of application for permission for exhibiting advertisements:
(1) Name of the applicant in full:  
  (Block letters)  
(2) Address of the applicant:  
(3) Nature of advertisement/s with sketch and/or photograph:  
(4) Exact location of the site where the advertisement is to beexhibited with sketch plan:  
(5) Dimensions of the advertisements (in metric units): Length Area Breadth
(6) The subject matter of the advertisements:  
(7) Please state the ownership of the premises, i.e. whetherprivate, Panchayat, Government, railway and produce "NoObjection Certificate" from the landlord concerned:  
(8) The date, from which the advertisement is to be exhibited andthe period for which the permission is applied for.  
Date: / /199Signature of the Applicant**To be scored off which is not required.OriginalSerial No.Received application on ..................................................Please call on ................................................................ for further information.SecretaryVillage Panchayat-Seal-