Section 9 in Advertisement (Registration and Regulation) Bye-laws, 2012
9. Encouragement of illegal advertisement.
(1)Encouragement of illegal advertisement and/or illegal display of hoardings shall constitute an offence in terms of section 248 of the Act, punishable in terms of section 434.(2)The punishment under clause (1) shall be without prejudice to any other penalty/fine that may be imposed under the Act and/or any other law for the time being in force.
