Section 3(2) in Chandigarh Advertisement Control Order, 1954
(2)If any sky-sign be erected, fixed or retained contrary to the provision of this Order or after permission for the erection, fixation or retention thereof for any period shall have expired or become void, the Chief Administrator may by written notice, require the owner or occupier of the land, building or structure upon or over which the sky-sign is erected, fixed or retained to take down and remove or modify, as the case may be, such sky- sign, within the time not exceeding 30 days as may be fixed by him.
