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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Punjab - Subsection

Section 218(2) in The Punjab Municipal Act, 1999

(2)The Chief Officer shall not grant such permission if, -
(a)a licence for the use of the particular site for purpose of advertisement has not been taken out; or
(b)the advertisement contravenes any of the provisions of this Act or the rules or the regulations made thereunder; or
(c)the tax, if any, due in respect of the advertisement, has not been paid.