Section 10(a) in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
(a)Every person desiring to erect, exhibit, fix, retain or display an advertisement shall apply to the Commissioner for permission in the Form available in Corporation Office or Unit Cells at each Ward of the Corporation against payment of fees of Rs. 100. The said application form duly filled in all respects shall be submitted by the applicant in the Unit Cell or BMC Office, against a proper receipt. The Commissioner may, after making such inspection as may be necessary and satisfied of the land status and within thirty days after the receipt of the application grant/ refuse/ renew or cancel the permission, as the case may be, in accordance with the provisions of Act, and the Regulations made thereunder.
