Section 5 in The Puducherry Open Places (Prevention Of Disfigurement) Act, 2000
5. Penalty for disfigurement by objectionable advertisements
Whoever affixes to, or inscribes or exhibits on, any place open to public view any objectionable advertisement shall be punished with imprisonment of either description for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
