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State of Chattisgarh - Section

Section 5 in Advertisement (Registration and Regulation) Bye-laws, 2012

5. Powers, duties an functions of the Commissioner.

(1)Apart from the general powers vested in him under the Act, for the purpose of enforcement of these bye-laws, the Commissioner shall have the following powers :-
(a)To appoint Superintendent under bye-law 4, and to instruct the Superintendent to act in specific cases in accordance with the provisions of law.
(b)To approve, with or without changes, the plan for division of the corporation area into advertisement zones as prepared by the Superintendent.
(c)To categorize and designate the zones as 'No Advertisement Zone' and `Regulated Advertisement Zone'.
(d)To prescribe the maximum number of hoarding for each of the regulated advertisement zones, separately for roadside, roof-top and central verge, and to land-mark the location, position, orientation, size and other relevant particulars of the hoardings for each zone.
Explanation. - For doing the above, the Commissioner may obtain the view of professionals and others as may be necessary in this opinion.
(e)To confiscate hoarding and all other paraphernalia in respect of illegal hoardings and to quantify punishment for illegal advertisers.
(f)To take cognizance of encouragement of illegal advertisement and to act against the offenders according to the provisions of these bye-laws and/or any other law as may be applicable.
(g)To fix upset price for bids inviting offers from eligible persons for advertisement rights on land/building belonging to Government or the local body.
(h)To accept or reject any or all offers received under clause (g) above.
(i)To fix the floor-rates for rent in respect of roof-top advertisement on private and other property.
(j)To prescribe the process and manner of inviting bids, subject to the provisions contained in clause (6) of bye-law 7.
(k)To prescribe the technical norms for ensuring stability of the hoardings and public safety involved therein.
(l)To do all that may be necessary to give effect to the purposes of these bye-laws.