Section 30(e) in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012
(e)If a structure is found to be erected for the purpose of display of advertisement or a hoarding is erected or advertisement displayed without valid permit, in addition to the action that may be taken against such unauthorized erection of hoarding or against the unauthorized advertisement under sections 151, 152 and 431 of the Bihar Municipal Act, 2007, such hoarding shall be liable for removal action without a notice to the agency and the agency shall be liable to pay penalty of Rs. 50,000/-.
