Section 2(3) in Advertisement (Registration and Regulation) Bye-laws, 2012
(3)The prime signboard on a shop or establishment meant basically to display its name and address is excluded. Additional signboards on a shop or outside it, whether fixed or not fixed, will constitute advertisement through hoarding.(c)"Advertiser" means a person or agency registered as such under these bye-laws, and entitled to advertise in a specified zone, in the Municipal area.(d)"Commissioner" means the officer appointed as such in the Municipal Corporation.(e)"Corporation area" means the area within the administrative jurisdiction of the Municipal Corporation.(f)"Display" means passive or dynamic display of a hoarding, with or without illumination, in static, rotating or moving form, with or without audio accompaniment.(g)"Encouragement of Illegal Advertisement" means encouraging, by direct and indirect means, indulgence in advertisement in contravention of the provisions of these bye-laws or interfering in or obstruction the discharge of duties or exercise of power by the Commissioner and/or the superintendent in accordance with the provisions of these bye-laws;(h)"Hoarding" means a display board single-faced or multiple-faced, made of metal, glass, flex,, wood or any other material, fastened or unfastened, on ground or at a height, meant for commercial or non-commercial purpose, in use or not in use, painted or blank that has a perimeter of 20 feet or more in the case of individual hoarding, and 10 feet or more in the case of hoardings used in series on a road or elsewhere;(i)"Illegal Advertisement" means any advertisement, irrespective of purpose, displayed in contravention of the provisions of these bye-laws;(j)"Illegal Advertiser" means any person or agency who displays a hoarding in contravention of the provisions contained in these bye-laws;(k)"Illuminated" means lit up from inside or outside to enhance visibility of the content, especially during night;(l)"Superintendent" means the officer appointed as such in terms of bye-laws 4 of these bye-laws.
