Section 3 in The Puducherry Open Places (Prevention Of Disfigurement) Act, 2000
3. No person to affix to or inscribe or exhibit on any place open to public view any objectionable advertisement, etc.
On and from the commencement of this Act, no person shall affix to, or inscribe or exhibit on, any place open to public view, ––(i)any objectionable advertisement; or(ii)any advertisement without the written consent of the owner or occupier or person in the management of the property in which such place is situated.
