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State of Madhya Pradesh - Section

Section 211 in The M.P. Motor Vehicles Rules, 1994

211. Erection or placing of signs or advertisements on road prohibited.

- No person shall place or cause or allow to be placed or erected, on any road any sign or advertisement which, in the opinion of District Magistrate or the Superintendent of Police, is so placed as to obstruct the visibility of any traffic sign or is so similar in appearance to a traffic sign as to be misleading.