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State of Punjab - Section

Section 14 in Chandigarh Advertisement Control Order, 1954

14.

(a)No advertisement or sky-sign projecting over any public street or place or land vested in the Chief Administrator shall be retained, placed, put up or fixed at a height less than and to an extent greater than those specified in the table below :-
Over a public street
Width of the street Extent of projection on the street from the edge of the feet Height of the lowest part of the project from the street levelor the ground level as the case may be
Exceeding 20 feet, but not exceeding 40 feet (i) Not exceeding one foot exceeding two feet(ii)Exceeding one foot but not (i) 10 feet(ii) 12 feet
Exceeding 40 feet (i) Not exceeding one foot(ii) Exceeding one foot but notexceeding three feet 10 feet
Over a public place or land vested in the Chief Administrator
Extent of projection from the land or place Height of the lowest part of edge of the projection aboveground level
Not exceeding 2 feet 12 feet
Exceeding 2 feet but not exceeding 3 feet 15 feet
(b)No advertisement or sky-sign shall be more than 1½ feet in thickness at right angles to its surface.
(c)No advertisement or sky-sign projecting over a public street at an angle to the street shall extend more than 3 feet measured from the building line along the street alignment.
(d)No single surface area of an advertisement or sky-sign shall exceed 50 square feet.
Provided that the Chief Administrator may for special reasons to be recorded in writing relax the above limits in a particular case.