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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(h) in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012

(h)In case of illuminated / neon-sign hoardings, following restrictions should be observed:
(i)The level of luminance should not exceed a source limit of 1 cd/cm square. Illumination shall not be continued after 11:00 pm.
(ii)The neon-signs in residential premises should not be flickering. No neon sign hoardings shall be permitted in Residential Zone / Localities.
(iii)Neon-signs should be put off before 10:00 pm.
(iv)No video or moving digital advertisements will be allowed. LED displays etc. should be still only. Changing of images after minimum 10 seconds will only be permissible.