Section 424(3) in The Orissa Municipal Corporation Act, 2003
(3)If any advertisement is erected, exhibited, fixed or retained contrary to the provisions of this section after the written permission for the erection, exhibition, fixing or retention thereof for any period has expired or become void, the Commissioner may, by notice in writing, require the owner or occupier of the land, building, wall, hoarding or structure upon which the same is erected, exhibited, fixed or retained, to take down or remove such advertisement.Explanation. - For the purpose of this section -(a)the word, "structure" shall include a tramcar, omnibus and any other vehicle and any movable board used primarily as an advertisement or an advertisement medium; and(b)the expression "illuminated advertisement" shall not include an illuminated display of goods, if such display -(i)is of goods merely bearing levels showing the name of the article or of its manufacturer or of both and(ii)is made by lighting which is not, in the opinion of the Commissioner, more than as is necessary to make the goods and labels visible at night.
