Section 202 in The Calcutta Municipal Corporation Act, 1980
202. Prohibition of advertisements without written permission of the Municipal Commissioner. -
(1)No person shall erect, exhibit, fix or retain upon or over any land, building, wall, hoarding, frame, post, kiosk or structure any advertisement, or display any advertisement to public view in any manner whatsoever, visible from a public street or public place (including any advertisement exhibited by means of cinematograph), in any place within Calcutta without the written permission of the Municipal Commissioner.(2)The Municipal Commissioner 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 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, or] [Words substituted by W.B. Act 26 of 1997.][(d.) the Mayor-in-Council, on the basis of the recommendation of the Heritage Conservation Committee, is of the view that such advertisement will obstruct the view of, or destabilise the structure of, or will not be in harmony with, any heritage building.] [Clause (d) Inserted by W.B. Act 26 of 1997.](e)No person shall broadcast any advertisement, except on radio or television, without the written permission of the Municipal Commissioner.
