Section 16 in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
16. Hoardings on the Premises of Public Authorities.
- Agencies desirous of erecting hoardings on the land or premises of public authorities, whether government, semi-government etc. have to obtain a valid permit under Sections 145 & 146 of the Bihar Municipal Act, 2007 after obtaining NOC from the concerned Public Authority before they can erect the hoarding or display advertisements. The demand notices for advertisements fees should be sent to the concerned advertising agencies as per Regulations of the Corporation. The concerned authorities shall provide the names of the agencies locations, size, period and all other details of the hoardings on their premises.
