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State of Andhra Pradesh - Act

Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

ANDHRA PRADESH
India

Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

Rule ANDHRA-PRADESH-MUNICIPALITIES-ADVERTISEMENT-TAX-RULES-1967 of 1967

Published on 1 January 1967
Commenced on 1 January 1967
[This is the version of this document from 1 January 1967.]
[Note: The original publication document is not available and this content could not be verified.]

1.

These rules may be called the Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967.

2. Definitions.

- In these rules, unless the context otherwise requires:

(a)'Act' means the Andhra Pradesh Municipalities Act, 1965

(b)'Advertiser' includes any agent or owner or principal on whose behalf the advertisement is displayed, the owner of any enterprise about which the advertisement is displayed or the owner of the structure of place or building on which the Advertisement is made;

(c)'Board' includes a case, frame or surface or any material whatsoever.

(d)'Government' means the State Government;

(e)'Month' means a calendar month;

(f)'Person' Includes a Hindu undivided family, any company or association of body of individuals whether incorporated or not;

(g)'Schedule' means the Schedule annexed to these rules;

(h)'Sign' means any word, picture, model, device or other presentation, in the nature of an advertisement, announcement or direction, written, printed, prescribed, embossed or painted; and

(i)"year" means the financial year.

Part 1 – Assessment, Levy and Collection of Tax on Advertisements.

3. Tax on Advertisements.

- When the Municipal Council, with the sanction of Government determines to levy tax on advertisements every person who erects, exhibits, fixes, or retains or displays upon or displays upon or over any Land, building, wall, hoarding, or structure or upon or in any vehicle, any advertisement, or who displays any advertisement to public view in any manner whatsoever, in any place whether public or private including any advertisement exhibited to public view by means of cinema to graph shall pay for every advertisement which is so erected, exhibited, fixed or retained or so displayed to public view, a tax calculated and determined from time to time by the Municipal Council at such rates not exceeding and not falling below the rates specified in the Schedule annexed to these rules:Provided that no tax shall be levied under these rules on any advertisement which is exhibited in the manner specified in the second and third provisions under Section 114 of the Act.

3A. Display of Advertisements by proprietors of Cinema Houses.

(a)No proprietor of a cinema house or any person incharge of the operation of a cinema house shall exhibit any slide whether plain or coloured in his cinema house or premises unless he has paid a tax on such advertisement at the rates specified in the Schedule and obtained prior written permission of the Commissioner thereof.(b)No proprietor of a cinema house or any person incharge of the operation of a cinema house shall screen or cause to be screened by "Advertisement shorts" or display or cause to be displayed any advertisement unless he has paid tax on such advertisement and obtained the prior written permission of the Commissioner.(c)Every proprietor of a cinema house or any person incharge of the operation of a cinema house shall maintain separate for slides advertisement shorts' and Trailor Films' in such forms as the Government may prescribe and keep them upto date for the inspection of the Commissioner and send or cause to be sent monthly statements to the Commissioner. The Commissioner shall have access to the auditorium and such other places where records are kept and maintained for the purpose of checking and verification of such advertisements. It shall be obligatory on the part of the proprietor of a cinema house or any person incharge of operation of the cinema house to extend all reasonable facilities for verification and checking of the slides, advertisements shorts and trailors exhibited or displayed in such cinema house.

(1)Notwithstanding anything contained in any of the preceding rules, the Commissioner may identify the places for erecting hoardings on Municipal sites, the number of places so identified should not exceed 300 in respect of Selection and Special Grade Municipalities, 200 in respect of First Grade Municipalities and 100 in respect of Second and Third Grade Municipalities. If extra number of Hoardings are required the Commissioner may fix the number with the prior approval of Director of Municipal Administration.

(2)The Commissioner may also fix the number of hoardings to allowed on private properties which shall not exceed 200 in respect of Selection and Special Grade Municipalities, 150 in respect of First Grade Municipalities and 75 in respect of Second and third grade Municipalities. The Commissioner may lease out the right to collect fees in respect of use of the above hoardings.

(3)The regulation for the lease shall be as follows

(a)the lease shall be through public auction or as the lease may be by calling tenders for the same;

(b)the advertising agents who have been registered under rule 19 of the rules alone shall be entitled to participate in the bid;

(c)the period of lease shall not exceed three years;

(d)the permissible size of the hoardings shall be as provided in Rule 11(2);

(e)the lessee is empowered to collect the fees on the advertisements; as provided in the Schedule annexed to the rules;

(f)the bidder shall deposit such amount as may be specified by the Municipal Commissioner before participating the auction;

(g)the bidder shall produce a solvency certificate for such amount as may be specified by the Municipal Commissioner either from an Officer of Revenue Department or the Commissioner of the Municipality;

(h)the lease shall be approved by the Municipal Council;

(i)the lessee shall within one week from the date of confirmation of the lease in his favour shall pay ⅓rd of the lease amount as deposit;

(j)he shall pay the lease amount once in six months and such amounts may be paid in the months of April and October of each year. The initial deposit amount paid by the lessee shall be adjusted towards the lease amount for the third year;

(k)in the case of belated payment, penal interest at the rate of 2% per month shall be levied;

(l)in the case where the lessee fail to pay the lease amount, the Municipal Commissioner may re-auction the right to collect fee, on the hoarding for the remaining period and in addition he may recover the loss if any sustained thereby from the Original lessee.

(m)the lessee shall enter into an agreement and it shall be registered, and

(n)the lessee is responsible for the payment of rents if any to the owners on the hoardings erected on the Private site.

4. Procedure for obtaining permission of the Commissioner for erection, etc., of advertisements.

(1)Every advertiser desiring to erect, exhibit, fix, retain, or display in advertisement to public view shall submit or cause to be submitted to the Commissioner, not less than seven clear days before the advertisement is to be displayed and in time before printing copies of advertisements or painting advertisements or exhibiting them in any manner an application in duplicate duly signed in the form prescribed in Annexure-I to these rules with all the particulars required herein together with a copy of the matter to be advertised:Provided that the Commissioner may, for reasons to be recorded in writing reduce the time limit referred to above in special cases.

(2)The Commissioner shall within seven days from the date of receipt of the application intimate the applicant the tax due on the intended advertisement provided the Commissioner approves of the advertisement. The Commissioner may disapprove of an advertisement, among others on the ground that its contents or the manner of its display are indecent or otherwise offensive to good taste or public sentiment.

(3)The original of the application shall be returned to the applicant immediately on payment of the tax with instructions either to incorporate the permission number and date in the advertisement copies to be printed for displaying within the Municipal limits or in the painting to be done, or to produce copies of advertisement for stamping with the Municipalities stamp in token of the tax having been paid and the advertiser shall carry out the instructions.

(4)Where submission of the application under Sub-rule (1) is impracticable, copies of the advertisements proposed to be erected, exhibited, fixed, retained or displayed shall be produced before the Commissioner along with the application for obtaining the requisite permission.

(5)If such advertisements is approved by the Commissioner, permission may be granted on payment of the tax due in respect of such advertisement and the municipal stamp shall be affixed on all copies of such advertisement in token of the tax having been collected.

(6)The production of the copies of advertisement for the purpose of affixing the Municipal stamp or the incorporation of the permission number and date shall not be insisted upon in cases where the nature of the advertisement does not admit of such production or incorporation.

5. Tax on advertisement when payable.

- The tax on advertisement shall be payable in advance after the Commissioner has approved the proposed advertisement and before the permission is granted.

6. Payment of fees in addition to the advertisement tax for erecting, exhibiting, fixing, hanging, retaining or displaying advertisements in or upon any public.

- For every advertisement erected, exhibited, fixed, retained, displayed in place or upon road sides and street margins vested in the municipal councils or land belonging to it, separate fees or rent at such rates as may be determined from time to time with the previous approval of the Council, wherever necessary, shall be chargeable with reference to the space allotted and its significance in addition to the tax payable on advertisements.

7. Tax on advertisements payable in full even for a fraction of a month.

(1)Where the advertisement is not intended for the full year the tax will be collected on monthly basis at 1/12th of the amount fixed for the year.

(2)Full monthly tax shall be charged and collected even for a fraction or part of a month.

(3)In respect advertisement by shorts (including trailor films) referred to in item 7-A of the Schedule, to the rules, where the advertisement is not intended for a full month, the tax shall be collected on weekly basis at 1/48th amount fixed for a year:Provided that, where the said advertisement is intended for less than a week, full weekly tax shall be charged and collected even for a fraction or part of a week.

7B. Tax on advertisements payable in full even for a fraction of a month.

- Advertisement Tax on Electronic media including Cable T.V. on advaloram basis at 10% on the rates charged by the Advertisers.

8. Commissioner may enter any place for purpose of inspection etc.

(1)The Commissioner shall have the power to enter into any place for inspection or for removal of any unauthorised advertisement by giving a notice of twenty four hours to the occupant thereof his intention to make such entry.

(2)Every unauthorised advertisement may be caused to be removed by the Commissioner after giving notice under sub-rule (1) at the risk and cost of the party concerned, and may on the expiry of a reasonable period prescribed by the Commissioner cause the advertisement to be removed and the costs therefor recovered in the same manner as property tax.

(3)In respect of the unauthorised advertisement so removed tax shall be collected at such rates as would have been payable if a proper application was made in this regard.

9. Recovery of Tax on advertisement due as arrears of Property Tax.

- If any advertisement tax due from any person remains unpaid in whole or in part at the end of the financial year, the such tax or such part thereof as remains unpaid together will all sums payable towards detention fee, expenses incurred on effecting the removal of the unauthorised advertisement etc. in connection therewith shall be recoverable in same manner as property tax.

Part 2 – Prohibition and Regulation of Advertisements

10. Places for erecting etc., of Advertisements.

- The council may, by notification:- (a) prohibit the erection, exhibition, fixation, retention of display of all or any class of advertisements in or around any street, heavy traffic points or important road junctions or public parks or part thereof, in any place of public resort, place of workshop, historic public buildings including monuments and in purely residential localities; and (b) regulate the erection, exhibition, fixation, retention for display of advertisement in any manner in non-prohibited areas.

11. Advertisement, Hoarding, Cinema and Poster Boards.

(1)Once a regulated hoarding has been allowed at any of the approved sites, all subsequent advertisements shall be required to conform thereto in the matter of size, position alignment, etc., of their hoardings.

(2)The permissible sizes of each hoarding shall be as under:

Size of hoardings (in Metres)	Nature of election
(i) 10 x 4(ii) 6 x 3(iii) 4.5 x 2.5(iv) 4 x 2.5(v) 3 x 2(vi) 2.5 x 2	To be erected in horizontal length and verticleheight

provided that no hoardings of different sizes shall be allowed at any one place.

(3)The lower base or the bottom of a hoarding at an approved site shall be at a height of not less than 2.44 metres from the surface of the ground below it and it shall be in correct alignment with the other approved hoardings, if any, previously put up on the site.

(4)The supports of all such hoardings shall be of steel or other metal of sound quality timber of about 11.1 11.1 cm. thickness firmly embedded in the ground and suitably painted.

(5)Before an advertisement hoarding is permitted to be erected at an approved site, the advertiser shall be required to submit to the Commissioner, a copy of the design showing the sizes, dimensions, etc., of the hoarding and supports, and the design and colour scheme of the matter to be advertised and no advertisement shall be allowed if is not in harmony with the background or offends good taste, public moral etc.

12. Sign or Signboards.

(1)No person shall without or otherwise, than in conformity with the terms of a permission granted by the Commissioner retain, place, put up or fixed or cause or permit to be retained, placed, put up or fixed any sign or signboard, projecting in, on, over or across a public street or any public place.

(2)No sign or signboard shall be retained, placed, put up, fixed, hung or caused or permitted to be retained, placed, put up, fixed or hung:

(a)so as to project in, on, over or across a public street which is not more than 41/2 metres wide or which has no foot path or drain or aquaduct under the projection:

Provided that sign and signboards against the face of a building in a portion included to the face may be allowed if they do not project more than 15 cm. into the street and are atleast 2.44 metres above the metres above the street level, or at such height as the Commissioner may from time to time prescribe; or

(b)on, or to or against a projecting or support varandah over a public street so as to project, in, over or across such street beyond the footpath appertaining thereto.

(3)The height of the sign or signboard above the street level or ground level, as the case may be, and its thickness at an angle to the surface and extent of project on from the edge of the land or place upto which it can be permitted (from land to land or place to place) shall be determined by the Commissioner keeping view the width of the street.

(4)The Commissioner may refuse permission to put up a sign, signboard or advertisement which is or is deemed to be obscence, against public morality, is likely to injure the religious feelings of any community, provoke a riot or calls for any violation of law.

(5)Permission under these rules shall not be granted unless the sign or signboard is so constructed and maintained as not to endanger public safety or is not likely to fall into any public street or public place, or land vested in the Municipal Council.

13. Sky-signs.

(1)The Commissioner may remove any sky-sign or advertisement or order to shift to another site if, in his opinion, such a course is needed to ensure public safety or convenience.

(2)No sky-sign or advertisement, frame, for other contrivance securely fixed to or one the cornice or block course of any wall or to the ridge of a roof or to the screen shall project behind 0.91 metres into the street.

14. Neon-Signs.

- An application for a permit for neon-sign shall accompany a sketch drawn to measurement from the manufacturers.

15. Advertisements to bear the permit number etc.

(1)All the advertisements for which permission has been accorded by the Commissioner in the form prescribed in Annexure II to these rules shall bear the permit number under which and the period for which the display has been permitted.

(2)No person shall deface or cause to be defaced any sign or mark or letter or words put up by the Commissioner or any other officers authorised by him on the advertisements in token of their having been permitted or approved by him and of the tax having been paid thereon.

(3)Advertisements that do not bear the permit number shall be treated as unauthorised and shall be liable for removal.

16. Materials used for the writing, etc., of advertisement to be in accordance with the approved specifications of the Commissioner.

- The material that is used for the writing, printing, painting, preparing, erecting, exhibiting, fixing, retaining, displaying or maintaining sky-sign or any other advertisement shall be in accordance with the orders issued and specification approved by the Commission from time to time.

17. Manner of display of advertisements through vehicles.

- No vehicle used for the purpose to advertisement shall display any advertisement in a manner or method different from that approved by the Commissioner.

18. Safety of advertisements.

(1)The Commissioner or any other officer authorised by him may remove any advertisement or sky-sign which, in his opinion has been displayed in contravention of the provisions of the Act, rules or bye-laws made thereunder.

(2)The Municipal Council shall not be responsible for the safety of any advertisement displayed on any public street or land. No suit or claim for damages shall lie against the Municipal Council for any loss or damage to and such advertisement or on account of loss damage caused to a third party by such advertisement of sky-sign.

19. Registration of Advertising Agents.

(1)Persons who undertake the display of advertisements within the limits of any municipality on behalf of others, shall control themselves as registered advertising agents by submitting an application to the Commissioner in the form prescribed in Annexure-III to these rules after paying a security deposit of Rupees two hundred in addition to annual registration fee of Rupees ten. A copy of the receipt issued therefor shall be attached to the application.

(2)The Commissioner may reject an application of any person for registration as an advertising agent if he has reason to believe that the particulars furnished by such person are neither true nor is he otherwise fit for reasons to be recorded in writing, to be registered. In case of rejection, the full amount paid towards security deposit and registration fee shall be refunded to the applicant within fifteen days from the date of rejection.

(3)The registration shall be renewed every year on payment of annual registration fee of Rupees ten.

(4)Every registered advertiser before displaying or causing the display of advertisement should satisfy himself that the tax due thereon has been paid the Commissioner's approval obtained therefor.

(5)Every registered advertiser shall maintain proper accounts in such form as may laid down by the Commissioner from time to time and produce them whenever required for inspection by the Commissioner.

(6)The security deposit will, if it is not forfeited for any breach of the rules governing advertisements will be refunded to the depositor on application made by him after the expiry of three months from the date of cessation of the registration or renewal thereof as the case may be.

20. Penalty.

- Whoever contravenes any provisions of any of the foregoing rules or fails to comply with any order or direction lawfully given to him under any of the said rules shall, in addition to the liability of tax, be punishable with a fine which may extend up to one hundred rupees.Annexure - 1[See Rule 4(1)]Application for permission for erecting, exhibiting, fixing, hanging, retaining or displaying any advertisement with the Municipal limits of...................To,The Commissioner,Municipality.Sir,I/We the undersigned hereby apply for according permission for erection, exhibition, fixation, retention or displaying of the advertisement/sky-sign the particulars of which are furnished as hereunder:

(1)Name and address of the Advertiser(in full in block letters)

(2)Classification of Advertisement.

(3)Description of the subject matter and languages employed (with Capital letters)

(4)Name and address of the person or the firm on whose behalf the advertisement is displayed.

(5)The description of the structure of place where the advertisement/Sky- sign is proposed to be erected or displayed (premises or site number if any) accompanied by diagramatic sketch plan.

(6)The detailed dimensions of the Advertisement board/sky-sign, etc.

(7)The date from which advertisement/ sky-sign is proposed to be erected or displayed and the probable date or removal (i.e. the date from which and the date up to which permission is required)

(8)The material proposed to be used for the advertisement/sky-sign.

(9)Any other particulars necessary regarding advertisement/sky-sign.I/We hereby agree to abide by the provisions of the Act, the rules and bye-laws made thereunder and will not display or exhibit or cause to be displayed or exhibited the advertisement till the permission applies for is granted. The particulars mentioned above are correct and true to the best of my/our knowledge.I/We request that permission may kindly be accorded for the erection, etc., of the Advertisement/Sky-sign, a copy of which/the diagramatic sketch plan of which is enclosed herewith.Date:Signature of the Applicant.[For the use of office]Permission is accorded/rejected. Advertisement Tax of Rs. ............................. at ................... per sq. metre in advance may be remitted to the municipal account Officer-in-charge of Advertisement.Tax Section. Orders of the Commissioner Amount of Rs. ....................... (in words) ..................................................... through challan No. ..................... dated. .............................. has been credited to the municipal accounts.Officer-in-charge of Advertisement.Tax Section.Annexure - 2[See Rule 15(1)]No...................................... Advertisement permit.

1. Name of the Applicant

2. Address

3. Classification of advertisement

4. Description of the subject matter

5. Measurements

6. Location of display/exhibition.

7. Starting date of the advertisement.

8. closing date of the advertisement

The advertiser shall abide by the statutory provisions of the Andhra Pradesh Municipalities Act, 1965 and the Rules and bye-laws made thereunder (See conditions).Date:Office Seal:Commissioner.Conditions

1. An advertiser should apply in writing for renewal of the permission to the Commissioner 7 days before the date of expiry of the permission, or well in advance.

2. Advertisement Tax and other fees or charges as required under rules should be paid before erection, etc., of advertisement for which the grant of permission has been sought for.

3. An advertiser is required to take every reasonable care not to cause any inconvenience or hindrance either to pedestrian or vehicular traffic or cause any material damage either to person or property by the display and erection of advertisement in any manner.

4. Breach of any of the provisions of the Andhra Pradesh Municipalities Act, 1965 and the rules and bye-laws made thereunder will render this permission null and void notwithstanding the payment of the advertisement tax to the Municipality.

Annexure - 3[See Rule 19 (1)]No.Application for Registration/Renewal as Advertising Agent of the Municipal CouncilSir,I, the undersigned hereby apply for registration of my name as advertising agent of the Municipal council for displaying advertisements on behalf of others within the municipal limits of.

1. Name of applicant (in Block letters).

2. Age.

3. Father's/Husband's name.

4. Residential address (premises). No situated in Property Tax ward No. Assessment No. Locality.

5. Permanent Address.

6. In this application for fresh registration/renewal or registration? If for renewal of registration give the previous registration No. and date.

7. Copy in duplicate of present Photographs.

8. Name, designation and address of the person issuing character certificate.

9. Have the security deposit and the fees for registration been paid (Give receipt/challan No. and date attach copy of such receipt/challan to this application).

10. Any other particulars relating to the display of advertisement to be considered by the Commissioner.

I hereby agree to abide by the provisions of the Andhra Pradesh Municipalities Act, 1965 amended from time to time and the rules and bye-laws made thereunder and will not display or exhibit or cause to be displayed or exhibited the taxable advertisement on behalf of others, till my name is registered and till the permission applied for displaying or exhibiting such advertisement is granted.The particulars mentioned above are correct to the best of my knowledge.I therefore request that you may kindly register or cause to be registered my name as advertising agent of Municipality.Dated:Signature of ApplicantCounterfoilReceived application from Sri/Smt....................... resident of......................for registration as advertising agent of the Municipal council on (dated).......................Dated:Signature of Commissioner

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State of Andhra Pradesh - Act