Section 38(i) in Chandigarh Advertisement Control Order, 1954
(i)Every person desiring to erect, fix, retain, or display advertisements shall send or cause to be sent to the Chief administrator, not less that ten clear days, before advertisement is to be made and in time before printing copies of advertisements or painting advertisements or exhibiting them in any manner, a notice in duplicate in writing in such form as may be specified or directed by the Chief Administrator with all the particulars required therein together with a copy of the matter to be advertised, provided, however, the Chief Administrator may, for valid reasons and for emergencies reduce the time-limits, in special cases.
