Section 3A(1) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(1)Subject to the provisions of section 4A and without prejudice to the provisions of section 4, whoever, without the previous permission of the Traffic Committee, affixes to, or inscribes or exhibits on, any place open to the public view any advertisement which-(a)obstructs the line of vision of any person or the driver of any vehicle using any public place or endangers the safety of such person, driver or vehicle;(b)distracts the attention of any pedestrian or the driver of any vehicle using any public place, in such manner as to cause real danger to such pedestrian or driver or vehicle; or(c)causes glare to the driver of any vehicle using any public placeshall 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.
