Section 137B in New Town, Kolkata Development Authority Act, 2007
137B. Licence for use of site for purpose of advertisement.
(1)Except under and in conformity with the terms and conditions of a license, no person being the owner, lessee, sub-lessee, occupier or any advertising agent shalt use or allow to be used any site in any land, building, wall or erect or allow to be erected on any site, any hoarding, frame, post, kiosk, structure, neon sign or sky-sign for the purpose of display of any advertisement.(2)For the purpose of advertisement, every person-(a)using any site before commencement of this Act, within ninety days from the date of such commencement, or(b)intending to use any site,shall apply for a licence or renewal of a licence, as the case may be, to the Development Authority in such form as may be specified by the Development Authority.(3)The Development Authority shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, refuse, grant, renew or cancel a licence, as the case may be, on payment of such fees as may be determined by the Development Authority by regulations.(4)The Chairman may, if in his opinion the proposed site for any advertisement is unsuitable from the consideration of public safety, traffic hazards, aesthetic design, or obstruction of the view of, or harmony with, any heritage building, refuse a licence or refuse to renew any existing licence.(5)Every licence shall be for a period of one year except in case of sites used for temporary fairs, exhibitions, sports events or cultural or social programmes.(6)The Chairman shall cause to be maintained a register wherein the licences issued under this section shall be separately recorded in respect of advertisement Sites-(a)on telephone, telegraph, electric or other posts or poles erected on or along public streets or private streets or public places;(b)on lands or buildings;(c)in cinema halls, theatres, or other places of public resort.
