Section 410J in The Madurai City Municipal Corporation Act, 1971
410J. Prohibition of erection of certain hoardings.
- Notwithstanding anything contained in this Act or in any other law for the time being in force, or in any judgement, decree or order of any Court, tribunal or other authority,-(a)(i)where any hoarding (other than traffic sign and road sign) visible to the traffic on the road is hazardous and a disturbance to the safe traffic movement, so as to adversely affect free and safe flow of traffic and which is in existence immediately before the date of the commencement of the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000) (hereafter in this section referred to as the amendment Act), the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Act 26 of 2000.] shall, by notice in writing, require the licenses or any person in possession, of such hoarding, to remove such hoarding within such time as may be specified in the notice:Provided that such time shall not exceed fifteen days from the date of issue of such notice;(ii)where the hoarding referred to in sub-clause (i) is not removed within the time specified in the notice, the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Act 26 of 2000.] shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue;(b)(i)where the District Collector is satisfied that the erection of any hoarding (other than traffic sign and road sign) visible to the traffic on the road is hazardous and a disturbance to the safe traffic movement so as to adversely affect free and safe flow of traffic, he shall not grant any licence under section 410-C and no such hoarding shall be erected, on and from the date of the commencement of amendment Act by any person;(ii)where any hoarding is erected in contravention of sub-clause (i), it shall be confiscated and removed by the District Collector without any notice.
