Section 5 in Chandigarh Advertisement Control Order, 1954
5. Enforcement Notice.
- (i) Any notice mentioned in sub-clause (2) of clauses 3 and 4 above hereinafter called "an enforcement notice" shall specify the advertisements which are alleged to have been begun or continued contrary to the provisions of this Order and may require such steps as may be specified in the notice for restoring the land, building or structure to its condition before the advertisement was begun or continued, or for securing compliance with the provisions of this order as stated therein.(ii)The enforcement notice shall be deemed to have been served on the owner or occupier if the service is effected in any manner specified for the summons in section 69, 70 and 71 of the Criminal Procedure Code and to have effect on and from the date on which the service takes place.
