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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(c) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(c)Defacement.
(i)leaves or posts a poster on or defaces any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land commits an offence unless the poster is left or posted with the consent of the owner or occupier of the object on which the poster is left or posted. Penalty: five thousand rupees.
(ii)leaves or posts a poster on or in any unoccupied vehicle in a public place commits an offence unless the bill is left or posted with the consent of the owner or person in charge of the vehicle. Penalty: five thousand rupees.
(iii)leaves a poster in a letter box or similar receptacle for mail does not commit an offence under sub-rule (1).