Section 7(6) in Advertisement (Registration and Regulation) Bye-laws, 2012
(6)For assigning rights to advertise on land/building belonging to Government or the local body situated in the Regulated Advertisement Zone, the Commissioner shall invite sealed offers from registered advertisers in a manner that conforms to the standard practices for inviting tenders as contained in the guidelines of the Central Vigilance Commission and/or as prescribed by the State Government.
