Section 3(3) in Chandigarh Advertisement Control Order, 1954
(3)Where any sky-sign shall be erected, fixed or retained after the coming into force of this clause upon or over any land, building or structure, save and except as permitted as herein for provided, the owner or person in occupation of such land, building or structure shall be deemed to be the person who has erected, fixed or retained such sky-sign in contravention of the provisions of this clause, unless he proves that such contravention was committed by a person not in his employment or under his control, or was committed without his connivance.
