Section 328(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall, without the written permission of the Commissioner erect, fix or retain any sky-sign, whether now existing or not [Where a sky-sign is a poster depicting any scene from a cinematographic film, stage play or other stage performance, such permission shall not be granted, unless prior scrutiny of such poster is made by the Commissioner and he is satisfied that the erection or fixing of such poster is not likely to offend against decency or morality. No permission under this section] [These words were substituted for the words 'no such written permission' by Maharashtra 42 of 1976, Section 9.] shall be granted, or renewed, for any period exceeding two years from the date of each such permission or renewal:[ * * * * * *] [This proviso was deleted by Maharashtra 27 of 1999, Section 115(a), (w.e.f. 23-4-1999).][Provided that] [These words were substituted for the words 'provided further that' by Maharashtra 27 of 1999, Section 115(b), 23-4-1999).] in any of the following cases a written permission or renewal by the Commissioner under this section shall become void, namely: -(a)if any addition to the sky-sign be made except for the purpose of making it secure under the direction of the municipal [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.];(b)if any change be made in the sky-sign, or any part thereof;(c)if the sky-sign or any part thereof fall either through accident, decay or any other cause;(d)if any addition or alteration be made to, or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof;(e)if the building or structure upon or over which the sky-sign is erected, fixed or retained become unoccupied or be demolished or destroyed.
