Section 10 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
10. Procedure for grant of permission for erection, exhibition, fixation, retention or display of advertisement.
(a)Every person desiring to erect, exhibit, fix, retain or display an advertisement shall apply to the Commissioner for permission in the Form available in Corporation Office or Unit Cells at each Ward of the Corporation against payment of fees of Rs. 100. The said application form duly filled in all respects shall be submitted by the applicant in the Unit Cell or BMC Office, against a proper receipt. The Commissioner may, after making such inspection as may be necessary and satisfied of the land status and within thirty days after the receipt of the application grant/ refuse/ renew or cancel the permission, as the case may be, in accordance with the provisions of Act, and the Regulations made thereunder.(b)The Commissioner may disapprove an advertisement among others, on the ground that, its contents or the manner of its display is unsuitable from the considerations of public safety, traffic hazards or aesthetic design, or otherwise offensive and in bad taste and offensive to public sentiments.(c)Every license shall be for a period of one year except in the case of sites used for temporary congregations including fairs, festivals, circus, yatra, exhibitions, sports events or cultural social programmes.(d)If any tax on advertisements is not paid within the stipulated time after the demand notice,the same shall be recovered as arrears of tax and the permission granted shall be deemed to have been terminated. The Commissioner shall be at liberty to remove such hoardings.(e)If any advertisement is erected, exhibited, fixed or retained on any land and building unauthorisedly and in contravention to the provisions of the Act, and the Regulations made thereunder, such advertisement or hoarding shall be removed by the Commissioner, without any notice whatsoever and expenses for the removal of such unauthorized advertisement or hoarding shall be recovered from the advertiser or exhibitor concerned at the rate of Rs.5000 per advertisement or hoarding for size up to 100 Sq.ft & Rs. 7000 for sizes larger than 100 Sq. ft., as per the provisions of law.(f)The Commissioner shall cause to maintain a register showing the licenses issued under the Act and the Regulations.
