Section 4AA in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
4AA. Prohibition of pasting of posters and fixing of thatty boards etc. on Motor Vehicles:-
(1)Notwithstanding anything contained in section 3, 3-A, 4 or 4-A, or any other provision of this Act, or any law for the time being in force, no person shall-(a)affix to, or inscribe or exhibit on, any motor vehicle, any poster or any effigy, or any bill, notice, document, paper or other thing containing any words, signs or visible representations; or(b)put up or fix any thatty board or board supported on, or attached to, any post, pole, standard, framework or other support wholly or in any part upon or over any motor vehicle:Provided that nothing contained in this sub-section shall apply to any poster or advertisement or thatty board of the State Government, on any motor vehicle.(2)Notwithstanding anything contained in sub-section(1), any officer authorised by the Chairman of the State Transport Undertaking concerned, may grant objection to any person to put up or fix any thatty board on any motor vehicle, subject to such conditions and for such period as may be specified in such permission:Provided that the officer so authorised may refuse to grant permission, if he considers that such display of thatty boards may lead to disfigurement or damage or deteriorate the effective use of the motor vehicle.(3)Any person aggrieved by any decision of the officer referred to in sub-section (2) in refusing to grant permission, may appeal to the State Government and the decision of the State Government, on such appeal, shall be final.(4)Whoever contravenes the provisions of sub-section (1) shall be punished with imprisonment of either description, for a term which may extend to one year, or with fine which may extend to five thousand rupees, or with both.(5)Any offence punishable under sub-section (4) may be tried in a summary way and the provisions of section 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall, as far as may be, apply to such trial.
