LUCKNOW MUNICIPAL CORPORATION (ASSESSMENT AND COLLECTION OF TAX ON ADVERTISEMENT) RULES, 2014
PREAMBLE

In exercise of the powers under Section 227 read with clause (h) of sub-section (2) of Section 172, 192, 193, 194, 195, 196, 219, 305, 306 and sub-section (1) of Section 540 and Section 550 of the Uttar Pradesh Municipal Corporation Act, 1959 (Act No. II of 1959) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and in supersession of all the previous rules and order issued in this behalf, the Governor, after previous publication and considering the objections and suggestions received in Municipal Corporation Lucknow, is pleased to make the following rules

Rule - 1. Short title, extent and commencement.

(1)     These rules may be called the Lucknow Municipal Corporation (Assessment and Collection of Tax on Advertisement) Rules, 2014.

(2)     They shall extend to the whole of the area of the Lucknow Municipal Corporation.

(3)     They shall come into force with effect from the date of their publication in the Gazette.

Rule - 2. Definitions.

(1)     In these rules, unless there is anything repugnant in the subject or context,

(i)       'Act' means the Uttar Pradesh Municipal Corporation Act, 1959;

(ii)      'Advertiser' means a person who has been granted written permission under these rules to erect, exhibit, display, stick, paste, write draw or hang any advertisement or hoarding and includes, the agent representative or servant of such person and also includes the owner of the land and building;

(iii)     'Advertising sign' means any surface or structure with characters, letters or illustrations applied thereto and displayed in any manner whatsoever out of doors for purposes of advertising or to give information regarding or to attract the public to any place, person, public performance, article or merchandise whatsoever, and which surface or structure is attached to, forms part of or is connected with any building, or is fixed to a tree or to the ground or to any pole, screen, fence or hoarding or displayed in space;

(iv)    'Advertisement' means the advertisement through advertising sign and as defined in sub-section (1) of Section 2, clause (h) of sub-section (2) of Section 172 and Section 192 of the Act;

(v)      'Balloon' means a gas filled balloon anchored to a point on the ground and afloat in the air with or without a streamer of cloth, etc;

(vi)    'Banner' means a flexible substrate on which copy or graphics may be displayed;

(vii)   'Banner sign' means a sign utilizing a banner as its display surface;

(viii)  'Committee' means the Committee for site selection constituted under Rule 3;

(ix)    'Corporation' means the Lucknow Municipal Corporation;

(x)      'Electrical sign' means an advertising sign in which electric fittings, which are an integral part of the signs, are used;

(xi)    'Gantry sign' means rectangular advertising sign displayed on road by laying consolidated iron pillar on both sides of the road at minimum prescribed height;

(xii)   'Ground sign' means an advertising sign detached from a building, and erected or painted on the ground or on any pole, screen, fence or hoarding and visible to the public;

(xiii)  'Illuminated sign' means an advertising sign, permanent or otherwise, the functioning of which depends upon its being illuminated by direct or indirect light;

(xiv)  'Marquee sign' means an advertising sign attached to or hung from a marquee canopy or other covered structure projecting from and supported by the building and extending beyond the building wall, building line;

(xv)   'Projecting sign' means an advertising sign affixed to any building element and projecting more than 300 millimeter therefrom;

(xvi)  'Right of way' means width of the land secured and preserved for road purposes;

(xvii) 'Roof sign' means an advertising sign erected or placed on or above the parapet or any portion of a roof of a building including signs painted on the roof of a building;

(xviii)   'Schedule' means a Schedule appended to these rules;

(xix)  'Sign on Bus Shelter' means an advertising sign displayed, hanged or painted on the outer or inner side of Bus Shelter under any bus operation;

(xx)   'Sign on Flower Pot Stand' means advertising sign of permissible/prescribed size displayed on Flower Pot Stand after seasonal plantation in it on permissible dividers or last corner of road/pavement suitable for environment;

(xxi)  'Sign on Public Utility Places' means advertising sign displayed on/near or in any manner in any Public utility place;

(xxii) 'Sign on Traffic/Police Booth or Traffic Island' means advertising sign which displayed/hanged/painted on or around any Traffic/Police Booth or Island;

(xxiii)   'Sign Structure' means any structure supporting a sign;

(xxiv)   'Tax' means the advertisement tax referred to in clause (h) of sub-section (2) of Section 172 of the Act;

(xxv)'Temporary Sign' means an advertising sign, banner or other advertising device constructed of cloth, canvas, fabric or any other light material, with or without a structural frame, intended for a limited period of display; including decorative displays for holidays or public demonstrations;

(xxvi)   'Tree Guard Sign' means advertising sign of permissible/prescribed size displayed on Tree Guard after tree plantation on permissible dividers or last corner of road/pavement suitable for environment;

(xxvii)  'Verandah sign' means an advertising sign attached to, posted on or hung from a verandah;

(xxviii) 'Wall Sign' means an advertising sign, other than a projecting sign, which is directly attached to or painted or pasted on the exterior surface of or structural element of any building;

(2)     Words and expressions not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in the Act.

Rule - 3. Constitution of a Committee for site selection.

(1)     There shall be constituted a Committee in the Lucknow Municipal Corporation, to identify the proper and suitable sites for the advertisement or hoarding and to decide its size, height and aesthetic aspect under the Chairmanship of the Municipal Commissioner or Additional Municipal Commissioner.

(2)     The Committee shall consist of

(i)       The Municipal Commissioner or Additional Municipal Chairman Commissioner nominated by Municipal Commissioner;

Note.- The Municipal Commissioner in consultation with the Mayor may co-opt one or more member as he may think proper.

(3)     The applications shall be invited by the Municipal Commissioner for granting permission on the sites identified by the Committee by advertising in at least two daily newspapers of repute. The advertisement must specify the minimum premium fixed by the Municipal Commissioner with regard to each proposed site.

(4)     The advertisements and hoarding shall be permitted only after the identification of the sites and recommendation of the Committee.

Rule - 4. Prohibition.

(1)     No person shall without written permission from the Municipal Commissioner previously obtained, erect, exhibit, display, stick, paste, write, draw or hang any advertisement or any kind of information or picture which gives an impression of being an advertisement to a common prudent person, on any house, bridge, street, footpath, fly-over or the land appurtenant thereto or tree guard, nagar pracheer, boundary wall, city gate, electric or telephone poles, moving vehicles or any open place within the limits of the Corporation.

(2)     No person owning or otherwise occupying any land or building within the limits of the Corporation shall, without the written permission of the Municipal Commissioner, erect, exhibit, display, stick, paste, write, draw or hang any advertisement or any part of such land or building, nor shall permit any other person to erect, exhibit, display, stick, paste, write draw or hang any advertisement on such land or building of such advertisement is visible from any public place or public street.

(3)     No hoarding shall be installed in such a manner that there is impediment of front and side vision in the movement of traffic.

(4)     No hoarding shall be installed in Right of way of National/State highways and within 10 metre of the edge of the carriageway of National/State Highways.

(5)     No hoarding shall be installed within 10 metre of the edge of the carriageway of other roads except as specified under this rule.

Rule - 5. Registration and Renewal of Advertisers.

(1)     Advertiser/Advertising Agency has to deposit Rs. 50,000 (Fifty thousand) registration fee and Rs. 2,00,000 (Two lakh) security money for registration in "A" category, Rs. 30,000 (thirty thousand) registration fee and Rs. 1,50,000 (One lakh fifty thousand) security money for registration in "B" category, Rs. 15,000 (Fifteen thousand) registration fee and Rs. 75,000 (Seventy five thousand) security money for registration in "C" category.

(2)     Every application for obtaining permission shall be made in the prescribed Form, specified in Schedule 1, which shall be obtained from Municipal Corporation office by paying Rupees Five hundred or can be downloaded from the website of the Corporation, however, the receipt of the cost of application shall be submitted along with the application at the time of submitting the application.

(3)     Renewal of the registration shall be mandatory within seven days from the starting of financial year. Renewal fee for "A" category shall be Rs. 30,000 (Thirty thousand), for "B" category Rs. 20,000 (Twenty thousand) and for "C" category Rs. 10,000 (Ten thousand). Advertisers/Agency registered in "A" category only shall be eligible to participate in auction/bid process.

Rule - 6. Procedure for obtaining permission.

(1)     Every application for obtaining permission shall be made in the prescribed form, specified in Schedule 1, which shall be obtained from Municipal Corporation office by paying Rupees Five hundred or can be downloaded from the website of the Corporation, however, the receipt of the cost of application shall be submitted along with the application at the time of submitting the application.

(2)     Every application, referred to in sub-rule (1), shall contain detailed information about the land, building or place where the proposed advertisement or hoarding is sought to be erected, exhibited, displayed, stuck, pasted, written, drawn or hung along with the site plan of such land, building or place and shall include the following information

(a)      full specification showing the length, height and weight of the sign, the location where it is to be erected, to be finalised by allocation committee and accordingly required design calculation shall be furnished with the application.

(b)      in the case of roof signs, projecting signs or ground signs in addition to the foregoing, the size of all members of supporting frameworks and anchorages, and, if required by the Municipal Commissioner, the necessary design calculations shall be furnished with the application;

(c)      any other particulars as may be required by the Municipal Commissioner;

(d)      in the case of balloon signs, necessary information as required by the Municipal Commissioner may be supplied.

(3)     If the advertisement is sought to be exhibited or displayed on the side of any public road or in any private premises, by affixing any structure, then the following details shall also be furnished along with such application

(a)      the details of the advertisement and the size of the proposed structure.

(b)      the efficacy report from a Structural Engineer duly approved by the Municipal Commissioner;

(c)      agreement letter of the consent of land/building owner.

The application shall be made through a Structural Engineer duly approved by the Municipal Commissioner along with necessary drawings and structural calculations. The wind load taken in the design calculations shall be in accordance with Part 4 'Structural Design, Section 1 Loads, Forces and Effects of National Building Code, 2005';

(4)     If the advertisement or hoarding is sought to be erected, exhibited, displayed, stuck, pasted, written, drawn or hung on any private land or building or any part thereof and the applicant is not the owner of such land and building, then the application shall be accompanied by the written permission from the owner of such land or building.

(5)     Every owner of the land or building referred to in sub-rule (4), shall have to give an undertaking in writing that in case of any default, he will be liable to pay the tax due to the advertiser. Municipal Commissioner or any Officer authorised by him shall have the right to enter the premises to remove the hoarding.

(6)     In case any owner of the land desires to display an advertisement on his own land, he shall have to submit detailed information together with the application and take permission under these rules.

(7)     If any person after obtaining permission to erect a tree guard exhibits or displays any advertisement on such tree guards/flower pot he shall be liable to pay tax under these rules.

(8)     Permission shall be granted subject to such conditions as may be imposed by the Municipal Commissioner in the interest of public safety and decency.

(9)     Every application shall be accompanied by the full amount of premium offered or first instalment of amount prescribed by Municipal Commissioner:

Provided that the balance amount of premium shall be paid within the time prescribed by Municipal Commissioner.

Rule - 6-A. Conditions for granting permission.

(1)     The permission to erect, exhibit, display, stick, paste, write, draw or hang an advertisement or a hoarding shall be granted on the following terms and conditions, that

(a)      the permission shall be effective only for the period for which it was granted, provided that tax or tax with premium has been paid and deposited in the Municipal Fund, in accordance with these rules;

(b)      the advertisement or hoarding shall be written, pasted, embrossed or painted in such colours and sizes as may be approved by the Municipal Commissioner and the height of hoarding whether installed on ground or on building shall not be more than 6.2 metre in height. The distance between two adjacent hoardings shall not be less than the width of 10 metre. In case of unipole the distance between two unipole shall not be less than 15 metre;

(c)      the advertisement or hoarding shall be kept and maintained in proper conditions;

(d)      the permission granted shall not be transferable;

(e)      the contents or description of the advertisement or hoarding shall not be changed without the written permission of the Municipal Commissioner;

(f)       the advertisers shall remove or wipe off the advertisement within one week from the expiry of the period for which the permission was granted;

(g)      the advertisement boards or hoardings shall be installed, exhibited, displayed or erected at the permitted place only;

(h)     the land left open for road is available to the pedestrians, cyclists, etc. to have free and safe movement;

(i)       the light and ventilation of buildings, if any situated near the signs and hoardings shall not be obstructed in any way;

(j)       in the public interest the Municipal Commissioner shall have the right to suspend the permit even before the expiry of the period, after which the advertiser shall remove the signs;

(k)      the advertiser shall abide by these rules and the regulations laid down by the Municipal Commissioner;

(l)       the signs should not mar the aesthetic beauty of the locality. For any advertisement use of plastic banned by Environment department shall be prohibited;

(m)    the signs other than pertaining to building shall not be permitted to come in front of building such as hospitals, educational institutions, court, public offices, museums, buildings devoted to religious worship and buildings of national importance;

(n)     the maintenance and inspection of advertising signs and their supports shall be in accordance with Rule 24;

(o)      that all signs shall conform to the general requirements given in Rule 16 'General Requirements for All Signs';

(p)      that the signs shall not be nailed or tied to trees or any other woody vegetation.

(2)     The written permission or the renewal granted by the Municipal Commissioner shall expire forthwith

(a)      if any sign or the part thereof falls either through an accident or any other causes;

(b)      if any addition is made except for the purpose of making it secure under the direction of the Municipal Commissioner;

(c)      if any change is made in the sign or part thereof;

(d)      if any addition or alteration is made to the building or structure upon or over which the sign is erected and if such addition or alteration involves disturbance of the sign or any part thereof; or

(e)      if the building or structure upon or over which the sign is erected, fixed or restrained becomes demolished or destroyed.

Rule - 6-B. Premium.

(1)     The Municipal Commissioner shall fix the minimum premium amount for every site in accordance with importance of site.

(2)     Minimum seven days time shall be given to provide offers in sealed cover.

(3)     The offer should be accompanied by Bank Draft/Banker cheque of full amount or 50% mentioned therein. Remaining amount of premium shall be deposited after proposal sanctioned within the period as directed by Municipal Commissioner.

Rule - 7. Allotment Committee.

(1)     There shall be constituted in Corporation an Allotment Committee under the Chairmanship of the Municipal Commissioner, consisting of

Note.- The Municipal Commissioner in consultation with the Mayor may co-opt one or more member as he may think proper.

(2)     (i) The Committee shall fix minimum amount of premium for erecting the structure on public land/land vested in Nagar Nigam (street, footpath, divider, tiraha, intersection, island park or any public place) according to commercial importance of that place and number of person passing through that place;

(ii) The Committee shall scrutinize applications Forms, tenders, offers in accordance with norms specified in these rules and approve accordingly.

(3)     The permission shall be given to the applicant having highest offer after depositing the offered amount of premium in full, along with the tax under Rule 26.

(4)     The Member-Secretary shall issue permission order duly approved by the Committee.

(5)     Permission order shall be issued only after the security amount or first instalment of approved premium and advertisement tax is deposited by the advertiser to the Corporation.

(6)     If applicant offering highest premium, do not deposit approved premium and advertisement tax and withdraw his proposal from tender due to any reason, money deposited by him for auction/tender, shall be forfeited.

(7)     Detail information, instructions and terms and conditions shall be mentioned in the permission order.

(8)     Every site for advertisement (e.g. hoarding, unipole, bus-shelter, gantry etc.) and advertisement on electric, telephone poles, tree guard, flower pot shall be auctioned or tendered in the above manner by the same way.

(9)     In case any advertisement is intended to be displayed on private building or land, the annual advertisement tax specified in the Schedule 2 shall be payable, by the advertiser.

(10)   If the advertisement or hoarding is to be displayed, erected or exhibited on any public road (except National Highway/State Highway where it is not permitted) or the land appurtenant to it or any public place, electric or telephone poles or tree guard or boundary wall, the annual tax specified in Schedule 2 and the sum of highest premium shall be payable by the applicant.

Rule - 8. Grounds for rejection of applications.

Every application for obtaining permission under Rule 4 may be rejected on any one or more of the following grounds, that,

(a)      the application does not contain the requisite information and details or is not in conformity with these rules;

(b)      the proposed advertisement is indecent, obscene, repulsive, revolting or objectionable character or prejudicial to the Municipal Corporation or savouring political propaganda or of a nature calculated to produce pernicious or injurious effect on public or any particular class or persons, or is displayed in such a place, in such a manner or by any such means as, in the opinion of the Municipal Commissioner, could be likely to affect injuriously the amenities of, or to disfigure any neighbourhood or it contains objectionable writing or obscene nude sketches, pictures or any symbol of intoxication;

(c)      the proposed advertisement is likely to create breach of public peace or tranquillity or is against public policy and unity;

(d)      the proposed advertisement is likely to cause damage to life or property during storm or hurricane;

(e)      the proposed advertisement is likely to cause traffic disturbance or hazard;

(f)       the site of the proposed advertisement is inconsistent with the provisions of any law for the time being in force;

(g)      the advertisement or hoarding is sought to be erected or displayed on any land or building and the property tax referred to in Section 172 in respect of such land or building remains unpaid on the date of application.

(h)     any other reason which Municipal Commissioner may think proper in nagar nigam interest and in public interest.

Rule - 9. Mode of granting permission.

It shall be lawful for the Municipal Commissioner to grant permission on the recommendation of the Allotment Committee to erect, exhibit, display, stick, paste, write, draw or hang an advertisement or hoarding in any one or more of the following modes

(i)       by public auction;

(ii)      by inviting tenders;

(iii)     by renewal of permission granted earlier under prescribed rules and conditions but permission shall be not granted in any case where traffic movement and pedestrian walk may be obstructed;

(iv)    permission of advertisement on private site/building may be granted under other provision of this rule with the consent of owner of premises;

(v)      applications for permission and renewal of the advertisement shall be devolved and communicated to advertiser within 15 days. If permissible has to be granted through auction/bid then decision shall be made within 15 days of auction/bid and communicated to advertisers who had participated in auction/bid.

Rule - 10. Duration of permission.

The permission shall be for the period specified in the permission order. Such written permission shall be granted for any period not exceeding one year from the date of each such permission or up to 31st March of that financial year when permission was granted, whichever will be earlier.

Rule - 11. Renewal of permission.

Renewal of permission may be done by the Municipal Commissioner under Rule 6(3) after deposit of prescribed premium/renewal fee and full advertisement tax. For this advertiser has to submit application form on prescribed format annexed as Schedule 1. After renewal of permission, due premium/renewal fee and advertisement tax has to be paid.

Rule - 12. Power to remove the advertisements or hoardings.

(1)     If an advertisement or hoarding is erected, exhibited, displayed, stuck, pasted, written, drawn or hung in contravention of the these rules, or is hazardous or dangerous to public safety or causes disturbance to safe traffic movement, the Committee may get the same removed or washed off without any notice to the advertiser and may recover the following amounts from the security deposited

(i)       the expenses of such removal or washing off; and

(ii)      the amount of damages for the period during which such advertisement or hoarding was erected, exhibited, displayed, stuck, pasted, written, drawn or hung in such contravention.

(2)     Whenever any advertising sign is removed, whether in consequence of a notice or order by the Municipal Commissioner or otherwise, any damage or defacement in the building or site on or from which such sign was displayed, shall be made good to the satisfaction of the Municipal Commissioner. If during the removal of advertising sign, the road surface/footpath/traffic signal or any other public utility services is damaged then the money recovered from the advertiser should be transferred to the concerned department by the Corporation.

Rule - 13. Restrictions on advertisement.

(1)     Notwithstanding anything to the contrary contained in any contract or agreement, no advertisement or hoarding shall be erected, exhibited displayed, stuck, pasted, written, drawn or hung, if,

(i)       it exceeds 12.2 metres x 6.2 metres in size and its bottom line is less than 2 metre above the ground level;

(ii)      it is located at a place within 20 metre measured along the road from the centre of crossing of any road, road junctions or bridges;

(iii)     it does not run parallel to the road or obstructs or likely to obstruct the vehicular or pedestrian traffic;

(iv)    in the opinion of the Committee, the proposed site is unsuitable for the advertisement or hoarding;

(v)      it is placed across the road and road patri/footpath;

(vi)    it projects outside any private premises on which it is so erected, exhibited or displayed;

(vii)   it is located around historical or national monuments, public buildings and walls, hospitals, educational institutions, court, public offices and places of worship;

(viii)  the site falls within the prohibited area declared by the Corporation or the State Government or the Central Government for this purpose under Rule 22.

(ix)    in dilapidated condition which may fall in storm (rainy season).

(2)     Advertisements and hoardings shall not be permitted:

(i)       in such manner and at such places as to obstruct or interfere with the visibility of approaching, merging or intersecting traffic;

(ii)      within right of way of National/State Highways and within 10 metre of the edge of the carriageway of National/State Highways and within 20 metre distance of important intersections;

(iii)     within 50 metre along the road, of any Sign Board erected for the regulation of traffic under the orders of a Public Authority such as Traffic Authority, a Public Transport Authority, or a Local Authority or Public Works Department or National Highway Authority of India;

(iv)    in such a Form as will obscure or hinder interpretation of any sign, signal or other device erected for traffic control by the Public Authorities;

(v)      on boards, placards, cloth banners or sheet hung across a road as they distract the attention of the driver and are therefore hazardous;

(vi)    in such Form as will obstruct the path of pedestrians and hinder their visibility at crossing;

(vii)   when these will affect local amenities.

(3)     (i) Written permission of building owner shall be compulsory before sticking posters and wall writing on private buildings. Sticking posters or writing anything on public buildings, direction sign's and on hoarding containing important information/notice shall be completely banned and punishable offence.

(ii) cross banner on roads shall be completely banned.

(iii) there will be compulsion for gantry signs that indicating location, direction and distance should be mentioned on both corners of gantry which should not be less than 30 per cent of the total size of the advertisement. Minimum height of gantry from the road should be kept in the manner that loaded heavy trucks may pass through easily.

(iv) in flower pot only plant of seasonal flower shall be permissible. Flower pot with cactus shall not be permissible.

(v) Advertisement display on tree guard/flower pot on or under any big tree located on road side or on divider which have grown enough to support themselves, shall be banned.

(vi) on any pole maximum number of two kiosk will be permissible which can be hung back to back in such a way that only one kiosk will be visible from one side.

(4)     Illuminated advertisements and hoardings of the following descriptions shall not be allowed

(i)       illuminated advertisements and hoardings of such intensity or brilliance as to cause glair or impair vision of the driver or pedestrians, or which otherwise interfere with any operation of driving;

(ii)      advertisements and hoardings illuminated in such a way as to obscure or diminish effectiveness of any official traffic sign, device or signal.

Rule - 14. Restrictions regarding roof Top Hoardings.

(1)     In the case of advertisements or hoardings to be erected exhibited or displayed on the roof of any building, the use of only vinyl or cloth sheet is permissible.

(2)     Subject to the provisions of Rule 6 and Rule 13 the height of any advertisement or hoarding on the roof of any building shall be not more than 6.2 metre and breadth shall be not more than horizontal breadth in any condition.

Rule - 15. Type of Signs.

Signs shall be of the following types:

(a)      Electric and illuminated signs/Electric, digital signs

(b)      Ground signs

(c)      Roof signs

(d)      Verandah/shops signs

(e)      Wall signs

(f)       Projecting signs

(g)      Marquee sign

(h)     Sky signs

(i)       Miscellaneous and temporary signs

(j)       Traffic/police booth or Traffic island sign

(k)      Public utility signs

(l)       Special types of umbrella signs

(m)    Flag sign, Gate sign, Balloon sign

(n)     Tree guard/Flower pot stand sign

(o)      Gantry sign

(p)      Sign on building glass, fassad, wall rap, water tank.

A.        Electric Signs and Illuminated Signs:

A.1 Material for Electric Sign: Every electric sign shall be constructed of non-combustible material except where the sign is purely a flood-lit sign.

A.2 Installation of Electric Signs and Illuminated Signs: Every electric sign and illuminated sign shall be installed in accordance with 'Part 8 Building Services, Section 2 Electrical and Allied Installations of National Building Code, 2005'.

A.3 No illuminated sign in red, amber or green colour shall be erected or maintained within a horizontal distance of 10 metre of any illuminated traffic sign.

A.4 All advertising signs illuminated by light other than a transparent light at height of less than two storey or 6.2 metre above the footpath, whichever is greater height, shall be suitably screened so as to satisfactorily prevent any interference with any sign or signal for the control of traffic.

A.5 Intense Illumination: No person shall erect any sign which is of such intense illumination as to disturb the residents in adjacent or nearby residential buildings. Notwithstanding any permission given for such erection, any such sign which after erection is in the opinion of the Municipal Commissioner, of such intense illumination as to disturb the occupants of adjacent or nearby buildings shall, on the order of the Municipal Commissioner, be suitably altered or removed by the owner of the site concerned within such reasonable period as the Municipal Commissioner may specify.

A.6 Hours of Operation: No electric sign, other than those necessary in the opinion of the Municipal Commissioner in the interest of public amenity, health and safety, shall be operated between midnight and sunrise.

A.7 Flashing, Occulting and Animated: No flashing, occulting or animated advertising sign, the periodicity of which exceeds 30 flashes per minute, shall be erected so that the lowest point of such signs is less than 9 metre above the ground level.

A.8 For illuminated signs in the vicinity of airports, 'No Objection Certificate' for Airport Authority should be obtained.

B.        Ground Signs:

B.1 Material: Every ground sign exceeding 6 metre in height together with frames, supports and braces shall be constructed of non-combustible material except as in sub-rule (4) of Rule 16.

B.2 Dimensions: No ground sign shall be erected to a height exceeding 6 metre above the ground Lighting reflectors may extend beyond the top or face of the sign.

B.3 Support and Anchorage: Every ground sign shall be firmly supported and anchored to the ground. Supports and anchors shall be of treated timber in accordance with good practice or metal treated for corrosion resistance or masonry or concrete.

B.4 Site Cleaning: The owner of any site on which a ground sign is erected shall be responsible for keeping such part of the site as is visible from the street, clean, sanitary, inoffensive and free of all obnoxious substances and unsightly conditions to the approval of the Municipal Commissioner.

B.5 Obstruction to Traffic: No ground sign shall be erected so as to obstruct free access to or egress from any building.

B.6 Bottom Clearance: The bottom line of all ground signs shall be at least 2 metre above the ground, but the intervening space may be filled with open lattice work or platform decorative trim.

B.7 Ground painted signs shall conform to the requirements of Rule 14 where applicable.

C.        Roof Signs:

C.1 Material: Every roof sign together with its frames supports and braces shall be constructed of non-combustible material, except as in sub-rule (4) of Rule 16. Provisions shall be made for electric grounding of all metallic parts; and where combustible materials are permitted in letters or other ornamental features, all wiring and tubing shall be kept free and insulated therein.

C.2 Location: 

(a)      No roof sign shall be so place on the roof of any building as to prevent free passage from one part of the roof to another.

(b)      No roof sign shall be placed on or over the roof of any building unless the entire roof construction is of non-combustible material.

C.3 Projection: No roof sign shall project beyond the existing building line of the building of which it is erected or shall extend beyond the roof in any direction.

C.4 Supports and Anchorage: Every roof sign shall be thoroughly secured and anchored to the building on or over which it is erected. All loads shall be safely distributed to the structural members of the building.

C.5 For roof signs near the airports the 'No Objection Certificate' from Airport Authority should be obtained.

C.6 Painted roof signs shall conform to the requirements of Rule 16 'General Requirements For All Signs' where applicable.

D.       Verandah Signs:

D.1 Material: Every VERANDAH sign shall be constructed entirely of non-combustible material except as in sub-rule (4) of Rule 16.

D.2 Dimensions: No VERANDAH sign should exceed 1 metre in height. No VERANDAH sign hanging from a verandah shall exceed 2.5 metre in length and 50 millimeter in thickness, except that VERANDAH box sign measuring not more than 200 millimeter in thickness, measured between the principal faces of the sign and constructed entirely of metal wired glass may be erected.

D.3 Alignment: Every VERANDAH sign shall be set parallel to the building line; except that any such sign hanging from a VERANDAH shall be set at right angle to the building line.

D.4 Location: VERANDAH signs, other than hanging signs only, shall be placed in the following locations

(i)       immediately above the eaves of the VERANDAH roof in such a manner as not to project beyond the rear of the roof gutter.

(ii)      against but not above or below the VERANDAH parapet or balustrade provided such parapet or balustrade is solid and the sign does not project more than 20 centimetre from the outside face of such parapet or balustrade; or

(iii)     on the VERANDAH beams or parapets in the case of painted signs.

D.5 Height of Hanging VERANDAH signs: Every VERANDAH signs hanging from a VERANDAH shall be fixed in such a manner that the lowest point of such sign is not less than 2.5 metre above the pavement.

D.6 Projection: Except as provided for in D.4, no VERANDAH sign shall extend outside the line of the VERANDAH to which it is attached.

E.        Wall Signs: Every wall sign shall be constructed 3m x 3m as one unit of non-combustible material

(a)      wall sign shall be prohibited in restricted area/on the wall of public office, courts, worship places, educational institutions, national monuments.

(b)      the decision shall be made by municipal commissioner for wall signs in terms of aesthetic beauty of city/locality and other specialties.

F.        Projecting Signs:

F.1 Material: Every projecting sign and its support and framework shall be constructed entirely of non-combustible material.

F.2 Projection and Height: No projecting sign in any part of its supports or frame work shall project more than 2 metre beyond the building however it shall not project beyond the plot line facing the street, when it projects into the street it shall be at clear height of 2.5 metre from the road.

(a)      The axes of all projecting sign shall be at right angles to the main face of the building. Where a V-construction is employed for the faces, the base of the sign against the building shall not exceed the amount of the overall projection.

(b)      No projecting sign shall extend above the eaves of roof or above the part of the building face to which it is attached.

(c)      The maximum height of a projecting sign shall be 6 metre.

F.3 Supports and attachment: Every projecting sign shall be securely attached to a building so that movement in any direction is prevented by corrosion resistant metal brackets, rods, anchors, supports, chains or wire ropes so designed and arranged that half the number of such fixing devices may safely support the sign under the circumstances. Staples or nails shall not be used to secure any projecting sign to any building.

F.4 Additional loads: Projecting sign structures which could be used to support an individual on a ladder or other servicing device whether or not specifically designed for the servicing device shall be capable of supporting the anticipated additional load but in no case less than 500 Kilogram concentrated horizontal load and 1500 Kilogram vertical concentrated load applied at the point of assumed loading or point of most eccentric loading. The building component to which the projecting sign is attached shall also be designed to support the additional loads.

G.       Marquee Sign:

G.1 Materials: Marquee Signs shall be constructed entirely of metal or other approved non-combustible materials.

G.2 Height: Such sign shall not exceed 2 metre in height nor shall they project below the fascia of the marquee nor lower than 2.5 metre above the footpath.

G.3 Length: Marquee signs may extend the full length but in no case shall they project beyond the ends of the marquee.

H.       Sky Signs: In the case of the sky signs: height of such sky sign shall not be more than 30 metre. The minimum height should be such as will not hinder or obstruct vehicular or pedestrian movement.

I.         Temporary Advertising Signs: Travelling Circus Signs, Fair Signs and Decorations During Public Rejoicing

I.1 Type: None of the following advertising signs shall be erected or maintained, other than as temporary signs erected in accordance with I.2.

(a)      Any advertising sign which is painted on or fixed on to or between the columns of a VERANDAH.

(b)      Any advertising sign which projects above or below any fascia, bearer, beam or balustrade of a VERANDAH or balcony.

(c)      Any advertisement sign which is luminous or illuminated and which is fixed to any fascia, bearer, beam or balustrade of any splayed or rounded corner of a VERANDAH or balcony.

(d)      Any streamer sign erected across a road.

(e)      Any sign not securely fixed so as to prevent the sign swinging from side to side.

(f)       Any advertising sign made of cloth, paper mache, or similar or like material but excluding licensed paper signs on hoarding or fences.

(g)      Any advertising sign on a plot used or intended to be used exclusively for residential purposes, other than a brass plate or board preferably not exceeding 600 millimeter x 450 millimeter in size, affixed to the fence or entrance door or gate of a dwelling, and in the case of a block of flats, affixed to the wall of the entrance hall or entrance door of any flat, and

(h)     Any sign on trees, rocks, hillsides and similar natural features.

I.2 Requirements for Temporary signs:

(i)       All temporary advertising, travelling circus and fair signs and decorations during public rejoicing shall be subject to the approval of the Municipal Commissioner and shall be erected so as not to obstruct any opening and to minimize fire risk.

(ii)      The advertisement contained on any such sign shall pertain only to the business, industry or other pursuit conducted on or within the premises on which such sign is erected or maintained. Temporary advertising sign shall be removed as soon as torn or damaged and in any case within 14 days after erection unless extended.

(iii)     The Municipal Commissioner shall be empowered to order the immediate removal of any temporary advertising sign or decoration, where, in its opinion such action is necessary to the interests of public amenity and safety.

(iv)    Pole sign: Pole sign shall be constructed entirely of non-combustible materials and shall conform to the requirements for ground on roof signs as the case may be. Such signs may extend beyond the street line if they comply with the provisions for projecting signs.

(v)      Banner and Cloth sign: Temporary signs and banners attached to or suspended from a building, constructed of cloth or other combustible material shall be strongly constructed and shall be securely attached to their supports. They shall be removed as soon as torn or damaged, and in no case later than 14 days after erection; except that permits for temporary signs suspended from or attached to a canopy or marquee shall be limited to a period of 10 days.

(vi)    Maximum Size: Temporary sign shall not exceed 10 metre2 in area.

(vii)   Projection: Temporary signs of cloth and similar combustible construction shall not extend more than 300 millimeter over or into a street or other public space except that such signs when constructed without a frame may be supported flat against the face of a-canopy are marquee or may be suspended from the lower fascia thereof but shall not extend closer to the footpath than 2.5 metre.

(viii)  Special permits: All temporary banners suspended from building or hung on poles, which extend across streets or other public spaces shall be subject to special approval of the Municipal Commissioner.

(ix)    Bill boards set up by the Municipal Corporation shall be used for temporary signs, symbols, bills for entertainment etc. so that other walls of city are not defaced.

Note.- Bill for entertainment and other functions shall not be affixed on to building walls other than the bill boards. The organization responsible for such bills and posters shall be held responsible for any such defacement and non-removal of signs.

Rule - 16. General requirements for all Signs.

(1)     Loads: Every advertising sign shall be designed so as to withstand safely the wind, dead seismic and other loads as set out in Part 6 'Structural Design, Section 1 Loads, Forces and Effects of National Building Code, 2005'.

(2)     Illumination: No sign other than electrical means and electrical devices and wiring shall be installed or illuminated in accordance with the requirements of Part 8 'Building Services, Section 2 Electrical and Allied Installation of National Building Code, 2005'. In no case, shall any open spark or flame be used for display purposes unless specifically approved by the Municipal Commissioner.

(3)     Design and Location of Advertising Signs:

 

(a)      No sign shall obstruct any pedestrian movement, fire escape, door or window, opening used as a means for egress or fire fighting purposes.

(b)      No sign shall in any form or manner interfere with openings required for light and ventilation.

(c)      When possible signs should be gathered together into unified systems. Sign clutter should be avoided in the landscape.

(d)      Sign should be combined with lighting fixture to reduce unnecessary posts and for ease of illuminating the signs.

(e)      Information signs should be placed at natural gathering spots and included in the design of sight furniture.

(f)       Placement of sign should be avoided where they may conflict with pedestrian traffic.

(g)      Sign should be placed to allow safe pedestrian clearance vertically and latterly.

(h)     Braille strips may be placed along sign edges or raised letters may be used for readability for the blind and partially sighted.

(i)       No sign shall be attached in anyway to a tree or shrub.

(4)     Use of Combustibles:

 

(i)       Ornamental Features: Wood or plastic or other materials of combustible characteristics similar to wood may be used for mouldings, capping, nailing blocks, letters and latticing where permitted and for other purely ornamental features signs.

(ii)      Sign facing: Sign facing may be made of approved Combustible materials provided the area of each face is not more than 10 metre2 and the wiring for electric lighting is entirely enclosed in metal conduit and installed with a clearance of not less than 5 centimetre from the facing material.

(5)     Damage or Defacement by Removal or Advertising Signs: Whenever any advertising sign is removed, whether in consequence of a notice or order by Municipal Commissioner or otherwise, any damage or defacement in the building or site on or from which such sign was displayed, shall be made good to the satisfaction of the Municipal Commissioner. If during the removal of advertising sign, the road surface/footpath/traffic signal or any other public utility services is damaged then the money recovered from the advertiser should be transferred to the concerned department by the Corporation.

(6)     Display of Permit Details: The permit details and date of expiry of permission shall be displayed on every advertising sign in such manner as it is visible and readable by the naked eyes.

Rule - 17. Advertisement on shops.

No advertisement on any shop shall without prior permission of Municipal Commissioner and prior payment of tax be exhibited by hanging card board, pasting stickers, painting, writing or displaying in any other manner.

Explanation.

(i)       If the name of the shop or the names of article or goods to be sold have been displayed or exhibited by hanging a board, painting or in any manner whatsoever, the same shall not be treated as advertisement and shall not be taxable under these rules, and

(ii)      if there is mention of any article describing its qualities etc along with the name of shop or independently attracting the common public as advertisement, the same shall be taxable under these rules.

Rule - 18. Advertisements permitted within right of way (excluding National Highway/National Highway Authority).

Depending on its potential, overall aesthetics of the area and public safety, following advertisements shall be permitted within right of way of the roads excluding National Highway/National Highway Authorities:

(1)     Advertisement on street light poles: Design: size of hoarding shall not be more than 0.79 metres x 1.2 metre and Minimum clearance above the ground level to the bottom of the hoarding shall not be less than 2.5 metres. In no case advertisement board shall project on carriage way.

(2)     Advertisement on Bus Shelter: Design: The advertisement shall be permitted on the advertisement board of bus shelters leaving 1.5 metre length of the board for display of area and route numbers, the size of advertisement board on bus shelters shall be not more than size of Bus Shelter and maximum height shall be 0.90 metre. Each bus shelter shall be constructed as per design available by Municipal Corporation and city bus fare approved by Urban Transport Department, route number and information regarding scheduled routes of city buses must be displayed on it. Advertiser to whom permission is granted to display advertisement on bus shelter has to maintain it from his own expense compulsorily.

(3)     Advertisement on Important Junctions for Identification of the Locations: The boards in standard Form containing strips of 2 metres x 0.35 metres in size may be fixed by the Municipal Commissioner at the important road junctions to facilitate the identification of various locations keeping in view the traffic safety requirements as per Rule 13. The advertiser shall be allowed to paint names, distances, directions etc. in the recommended colour and size on the strip of the board as approved by the Municipal Commissioner.

(4)     Traffic Rotaries and Islands: Municipal Commissioner may permit the agency to develop and maintain traffic rotaries/islands as approved by the Municipal Commissioner in consultation with the traffic department (Gazetted Officer in-charge of traffic). The size of display shall depend on the location and size of traffic rotary/island and intensity of the traffic. However, width and height of display shall not be permitted more than width and height of rotary/island. Maximum height of advertisement sign shall be 0.90 metre. For this, advertiser shall pay advertisement tax at prescribed rate in rules and minimum premium prescribed by allotment committee.

(5)     Guard Rails along Medians/Footpaths: Municipal Commissioner may permit the agency to provide and maintain guard rails along the Median/Footpath by allowing the agency to display the name/product on guard rails as approved by the Municipal Commissioner. It will be obligatory upon the agency to obtain the approval of Municipal Commissioner for the design of guard rail and to maintain and particularly paint the guard rail/divider from time to time to the satisfaction of the Municipal Commissioner. Maximum size of advertisement sign shall be 0.45m x 0.75 metre and minimum height from road shall be 2.5 metre.

(6)     Tree Guards: Municipal Commissioner may permit the agency to provide and maintain tree guards of approved design around the plant by allowing the agency to display the name/product on the tree guards as approved by the Municipal Commissioner but no tree guard shall be allowed on dividers having width less than 0.60 metre.

(7)     Flower pot stands: The Municipal Commissioner may permit any agency to provide and maintain flower pot stands of approved design on the road dividers. The distance between two flower pot stands should be at least 5 metre. The advertising sign measuring maximum 0.45 metre x 0.75 metre, may be displayed on its both sides provided that the vertical clearance of the bottom of the advertising sign above the road surface shall not be less than 2.5 metre:

Provided that the width of the advertising sign shall be 0.25 metre less than the width of the divider on both sides and flower pots shall be kept in its alignment (parallel to the direction of divider).

Rule - 19. Exemptions.

(1)     Nothing in these rules shall apply to the following advertisements and hoardings:

(i)       If the name of any office, shop or establishment alone is exhibited on any signboard which is erected or installed on such office, shop or establishment.

(ii)      If only the name and address of the owner of any residential building is exhibited on any signboard attached to such building.

(iii)     If the name and address of any Government or semi-government office is exhibited on any signboard, placed within such premises.

(iv)    All traffic signs, signals, traffic warnings and messages given by Traffic Department, all notices displayed under the orders or directions of any court, and all sign boards indicating availability of Petrol and Diesel, provided their measurements do not exceed 0.6 metre x 0.6 metre.

(v)      If the signs are exhibited within the window of any building provided it does not affect light and ventilation of the building.

(vi)    If it relates to the trade or business carried on within the land or building upon which such advertisement is exhibited or to any sale, entertainment or meeting or lettering of such land or building or any effects therein, or to the trade or business carried on by the owner of any tramcar, omnibus or other vehicle upon which such advertisement is exhibited, provided it is not more than 1.2 sq. metre.

(vii)   In addition no permission shall be required for the signs covered in sub-rules (2) to (5) of Rule 19. Such exemptions, however shall not construe to relieve the owner of the sign from the responsibility of erection and maintenance in compliance with these rules.

(2)     Wall Signs: The wall signs listed below shall not require a permit

(i)       Store signs: Non-illuminated signs erected over a show window or over the door of a store or business establishment which announce the name of the proprietor and the nature of the business conducted therein; the sign shall not be more than 1 metre in height and the width of the business establishment.

(ii)      Government Building Signs: Signs erected on a Municipal, State or Central Government building which announce the name, nature of the occupancy and information.

(iii)     Name Plates: Any wall sign erected on a building or structure indicating the name if the occupant of building, which is not more than 0.5 sq. metre in area.

(iv)    Such sign who indicate any travel route, station or towards public utility places.

(3)     Temporary Signs:

 

(i)       Construction Site Signs: Construction signs, engineers' and architects' signs and other similar signs which may be authorized by the Municipal Commissioner in connection with construction operations.

(ii)      Special Displays Signs: Special decorative displays used for holidays, public demonstrations or promotion of civic welfare or charitable purposes, on which there is no commercial advertising, provided that the Municipal Commissioner is not held responsible for any resulting damage (see Rule 15-I-2 'Requirement for Temporary Signs').

Rule - 20. Special Advertisements.

(1)     If any particular or public interest advertisement or hoarding is not covered by Schedule 2 including prohibited area, the Municipal Commissioner may grant the permission to erect, exhibit, display, stick, paste, write, draw or hang it on such terms and conditions, and on payment of tax at double rate prescribe in these rules.

(2)     Every such permission shall be valid for one month from the date of the permission. After expiry of such period as mentioned above the permission may be extended for a further period of one month. If the permission is required for any further period, then a proposal for sanction should be put-up before the Municipal.

Rule - 21. Area of Special Control.

(1)     Whenever in the opinion of the Municipal Commissioner it is likely that any advertising device otherwise permitted in terms of these rules may affect injuriously or disfigure any particular area within the jurisdiction of the Corporation it may proclaim such area as an area of special control. Parks and land for public use may also he included as areas of special control.

(2)     Subject to the provisions of sub-rule (1) within such area, the erection and display of any advertising sign shall be prohibited or restricted in any manner deemed necessary by the Municipal Commissioner. The Municipal Commissioner shall publish its intention of proclaiming such an area in one or more news papers circulating in the area of jurisdiction of the Corporation. Any owner of property within such area who may feel aggrieved by such proclamation may appeal within one month from such publication against proclamation of such an area to the Municipal Commissioner whose decision shall be final.

(3)     The wording on any VERANDAH sign, permitted by the Municipal Commissioner, in any area of special control, shall be restricted to the name of the proprietor or firm occupying the premises, the name of the building or institution, the general business or trade carried on, such as 'JEWELLER', 'CAFE', 'DANCING' or information regarding the location of the building entrance, box office or regarding the theatre programme or similar information. No VERANDAH sign in any area of special control shall advertise any particular article of merchandise nor shall any such sign refer to price or reduction in price.

(4)     Normally no other advertising sign shall, except as for sub-rule (3) be within a distance of 30 metre from the area of special control.

Rule - 22. Declaration of Prohibited Area.

The Corporation or the State Government or the Central Government may declare any area or areas prohibited for erecting, exhibiting, displaying, sticking, pasting, writing, drawing or hanging the advertisement or hoardings.

Rule - 23. Ban on banners.

(1)     No person shall exhibit, display or hang any banner without written permission previously obtained from the Municipal Commissioner.

(2)     No permission shall be granted under this rule in the areas determined by the Corporation or the State Government or the Central Government as prohibited area.

(3)     Any person contravening the provisions of these rules shall be liable to pay such penalty as may be imposed by the Municipal Commissioner which shall not be less than two hundred rupees per banner.

(4)     The Municipal Commissioner may remove the banner referred to in this rule and may forfeit or destroy it.

Rule - 24. Maintenance and inspection.

(1)     Maintenance: All signs for which a permit is required, together with all their supports, braces, guys and anchors shall be kept in good repair, both structurally and aesthetically, and when not galvanized or constructed of approved corrosion resistive non-combustible materials, shall be painted when necessary to prevent corrosion.

(2)     Housekeeping: It shall be the duty and responsibility of the owner of every sign to maintain the immediate premises occupied by the sign, in a clean, sanitary and healthy condition.

(3)     Inspection: Every sign for which a permit has been issued and every existing sign for which a permit is required shall be inspected at least once in every calendar year.

Rule - 25. Power of entry and inspection.

The Municipal Commissioner or any officer or servant of the Corporation authorized by him in his behalf may enter into or upon any premises with or without assistants or workmen, for the purpose of making any inspection, search, survey, measurement or enquiry or to execute any work which is authorized by or under these rules or which is necessary for any of purposes or in pursuance of any of the provisions of these rules:

Provided that

(i)       no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier to the owner of the land or buildings;

(ii)      sufficient opportunity shall in every instance be given to enable woman, if any, to withdraw from such land or building;

(iii)     due regard shall always be paid, so far as may be compatible with exigencies of the purpose for which the entry is made to the social and religious usages of the occupants of the land or building entered.

Rule - 26. Mode of payment of tax.

(1)     The annual tax specified in Schedule 2 shall be payable in single instalment or in two equal instalment. No hoarding or advertisement shall be erected/displayed without depositing payable amount and without obtaining permission. First instalment shall be payable at the beginning of financial year or at the time of sanction, whichever is earlier and second instalment shall be payable before 30th September.

(2)     If the advertisement is displayed for the period of less than six month, the advertisement tax shall be payable 50% of the rates mentioned in Schedule 2.

(3)     For special purpose if advertisement is displayed for three month or less period, then tax shall be payable on the rates mentioned in Schedule 2 in single instalment on monthly basis.

Rule - 27. Classification of Areas.

The Classification of areas for purposes of tax on advertisements except prohibited areas shall be the

(i)       Prohibited area

(ii)      Super category area

(iii)     "A" category area

(iv)    "B" category area

(v)      "C" category area

(i)       (a) Prohibited area for any type of advertisement on private land-building and public places both: Mahatma Gandhi road, from Parivartan Chowk to VVIP Guest House via Hazaratganj Crossing-Raj Bhawan (Governor House).

(b) Prohibited area for hoarding and unipole on public places:

1.        From Hazratganj Crossing to Bapu Bhawan Crossing, Ashok Marg Hazratganj Crossing to Income Tax Office, from Sikandarbagh Crossing to Nishatganj Bridge, in the vicinity of ancient historical and national monuments, the surrounding areas of Vidhan Sabha building, the surrounding area of High Court, Lohia Path, the new turning of Amousi Airport to Awadh Hospital and from VIP Road to Ikshuwakupuri Colony on Jail Road, University Road, from I.T. Crossing to JJ Bakers and from I.T. Crossing to main gate of Police Lines. All the main crossing of the city and up to 20 mts from all the main crossing;

2.        The National Highway/Indian National Highway Authority routes;

3.        any other area declared by the Municipal Commissioner as "prohibited for advertisement" considering the various VVIP movement, from the view point of traffic and safety and the construction of pillars for the upcoming Metro route.

(ii)      Superior Category Area: From Capital Cinema to Income Tax Office from G.P.O. to Mall Avenue Colony through Vikramaditya Marg, from the boundary wall of Airport on Kanpur Road to Awadh Crossing. Alambagh VIP Road, Ikswakupuri Colony, Alambagh, Mawaiyya, Charbagh, Charan Hotel Hussainganj and from Bapu Bhawan Crossing to Income Tax Office, Ashok Marg to Nishatganj Flyover covering both the sides leading to Gole Crossing and Mahanagar Kotwali up to Classic Crossing, Carmal School in Mahanagar, from Badshah Nagar Crossing to Indira Nagar (Faizabad Road), HAL up to Polytechnic Crossing and Polytechnic Crossing.

From Nehru Vatika up to Kapoorthala crossing via. Nagar Nigam Zone 3 Office, Mandir Marg, Gole Market (Maha Nagar) Ritz, Classic Sweets. The road under the Nishatganj flyover through Police Lines up to I.T. Crossing.

From Parivartan Chowk via Hanuman Setu and University Road up to I.T. Crossing, from Parivartan Chowk to Pakka Pul, Trauma Centre, Shahmeena Road, Kasaiwala pul from Medical College to Chowk Crossing, from Convention Centre to Teele Wali Masjid via Buddha Park.

Vikramaditya Crossing, Golf Club, Jiyamau, Balu Adda, Samta Mulak Crossing, Fun Republic on both sides of Lohia Crossing Flyover Bridge up to Polytechnic. From Gandhi Setu to Ambedkar Udyaan leading to C.M.S. from Manoj Pandey Crossing to Patrakarpuram Crossing to Husadiya Crossing. From Hazratganj up to Saharaganj via Shahnazaf Road. Trilok Nath Marg in Lalbagh up to Novelty Picture Hall (In front of Nagar Nigam Office).

(iii)     'A' Category Area: From Medical College Crossing to Nakkhas, Haiderganj Flyover to R.D.S.O. Alambagh Crossing, from Hussainganj Crossing to Basmandi Naka DAV College, Aishbagh flyover Haiderganj Crossing, Sadar flyover bridge to Burlington crossing leading to Qaiserbagh crossing, from Bapu Bhawan crossing to Qaiserbagh crossing, Aminabad, Baradari Qaiserbagh, Latouche Road to Charbagh from Hussainganj Crossing through Hewett road up to Latouche Road.

From Polytechnic Crossing to Munshipulia Crossing, from Munshipulia to Khurramnagar Crossing to Tedhi Pulia to Engineering College Crossing to Ram-Ram Bank Crossing, Sector Q, Mr. Brown Bakery to Purania Crossing and from Purania Crossing to Kendriya Bhawan and through Eidgah to Dandaiya, Lok Sewa Ayog Crossing, Nehru Vatika and to Nirala Nagar Flyover, 8 No. Crossing, Nirala Nagar, Ram Krishna Math leading to J.J. Bakery and from I.T. Crossing to Daliganj Bridge, from Picup-Gomti Nagar to Lohia Hospital, Indira Pratishthan, Underneath the Shaheed Path to the various Khands of Gomti Nagar, Phase 2, from Cantt Telibagh to SGPGI, Kalli Crossing up to Raebareily Road, from the spot where the flyover ends beyond Polytechnic Crossing to Chinhat Crossing up to Babu Banarasi Das Engineering College.

The road from State Bank passing through La-Martenier Girls College up to National College to road behind Hotel Clarks Awadh, from National College to Sikanderbagh Crossing leading to Dainik Jagran Crossing, from Times of India Office to Dalibagh Ganna Sansthan Marg, Balu Adda, Jopling, Madan Mohan Malviya Marg up to Butler Palace Tiraha, from SSP Office to Indira Bhawan Tiraha via Gomti Hotel.

From C.M.S. to Dayal Paradise Crossing up to Patrakarpuram crossing, from Mithai Wala Crossing in Gomti Nagar (Underneath the bridge) to Manoj Pandey Crossing up to Neelkanth Sweets Road.

From Basant Tiraha via Bhopal House to Novelty Cinema, from Mawaiyya Tiraha to Eveready Tiraha via flyover Ata Mill Road.

From Kamta Tiraha on Shaheed Path-Faizabad Road to Kanpur Road, from Awadh Hospital Crossing on Kanpur Road to Buddheshwar Crossing leading to Hardoi Road (Dubagga Bypass), from Dubagga to IIM Tiraha and then on Sitapur Road (Road under ownership of National Highway/National Highway Authority, any permission may be granted only after No Objection Certificate received from concerned department).

(iv)    'B' Category Area: From Pakka Pul to Mandi Samiti in Sitapur Road up to Madiyaon Thana and from Madiyaon Thana on Sitapur Road to IIM Crossing. From Chowk Crossing to Thakurganj, Balaganj to Dubbaga Sabzi Mandi to Alamnagar-Buddeshwar Crossing from Kursi Road Tedhi Pulia to Vikas Nagar Aliganj, Faizabad Road to Hanneman Crossing, Manas Complex on Kursi Road to Mama Crossing up to Tedhi Pulia Crossing, the entire internal area of Indira Nagar excluding Faizabad Road (main road), from Shaheed Smarak to Qaiserbagh Bus stop, Faizabad Road to Hanneman Crossing up to Zone 4 Office, Khurram Nagar Crossing to Raheem Nagar Crossing, Wireless Crossing Classic Crossing, Balu Adda Vaikunthdham, Lakshman Mela Spot (the Bandha Road) to National College, LDA Colony, the entire Rajajipuram area, Entire Ashiyana (Kanpur Road), Entire Bangla Bazar, superior and rest of 'A' class in the area of Gomti Nagar (all Khand), Aliganj and Jankipuram.

(v)      'C' Category Area: Inner part of Colony and Muhalla except their main roads and area that are not mentioned above (excluding prohibited category).

Rule - 28. Cost of removal.

The cost of removal or washing off an advertisement or hoarding referred to in sub-rule (1) of Rule 12, shall be as under

Rule - 29. Penalty and composition of offences.

(1)     Any contravention of the provisions of these rules shall be punishable with fine which may extend to Rs. 5000 (five thousand rupees) and in case of a continuing breach with fine which may extend to Rs. 500 (five hundred rupees) for every day during which such contravention continues after conviction for the first breach.

(2)     Notwithstanding anything contained in sub-rule (1) any offence punishable under these rules may be compounded by Municipal Commissioner or an officer authorised by him in this behalf on realization of the amount not less than half and not more than three-fourth amount of the fine fixed for the offence.

Amendments in rules as per requirement.

Notwithstanding anything contains in rules, in future, if any amendment is required in rules or its any part or required amendment in the rates of advertisement tax, the executive committee/Nagar Nigam Sadan shall be entitled for amendment in rules.

SCHEDULE 1

[See Rule 6(1)]

1.        Name of applicant/advertiser......................................................

2.        Name of agency, firm, company or institution..............................................

3.        Address.............................................................................................

4.        Type of advertisement or hoarding applied for......................................................

5.        Size of advertisement or hoarding (length X width in metres)................................................

6.        Location of site with site plan.............................................................

7.        Name of the owner or occupier of the land, building or place................................................

8.        Whether it is a public place or a private land or building.......................................................

9.        (i) If it is a private land or building attach written permission from the owner along with owner's certificate.

(ii) Attach undertaking in writing by the owner that in case of any default he will be liable to pay the tax due from the advertiser.

(iii) Efficacy Report by a structural engineer approved by the Municipal Commissioner.

10.     (i) The annual tax in accordance with Schedule 2.....................................................

(ii) Amount of the instalment............................................................................

11.     Amount of Premium/Renewal fee..........................................................................

12.     Any other details......................................................................................................

..............................................................................................................................................................................

Encl:-

Date:

Signature of Applicant

Telephone No.....................

Mobile No.........................

SCHEDULE 2

(See Rule 26)

Rates of Tax on Advertisements and Hoardings

1.        For erection or display of advertisements and hoardings on land, walls and building public places and roads owned or controlled by the corporation

2.        (i) If such hoarding or advertisement is reflected by electrical or electronically controlled light devices (including L.E.D.), then the rate shall be hundred per cent extra over and above the rate specified in Article 1 above.

(ii) If such hoarding or advertisement is displayed on private land/building, the rate shall be 75 per cent specified in above (1) and (2).

3.        (1) Advertisement on power driven four wheeler vehicle (Excluding road show)

(2) Road Show at the following rates

(I)      Three Wheeler: Rs. 100 (One hundred) per day

(II)     Four Wheeler: Rs. 500 (Five hundred) per day

(III)   Six Wheeler: Rs. 1000 (One thousand) per day

4.        Hoarding boards on Electric or other poles:

 

10. Unipole

11. Tree guard and flower pot: As in Article 1 above

12. Advertisements on places of Public utilities: As in Article 1 above.

13. Police booth/Traffic Island/Cantilever pole (Traffic signal)

Super Category Area: Rs. 5000 (Five thousand)

'A' Category Area: Rs. 4000 (Four thousand)

'B' Category Area: Rs. 3000 (Three thousand)

'C' Category Area: Rs. 2000 (Two thousand)

14. Bus shelter

Super Category Area: Rs. 5000 (Five thousand)

'A' Category Area: Rs. 4000 (Four thousand)

'B' Category Area: Rs. 2000 (Two thousand)

'C' Category Area: Rs. 1000 (One thousand)

15. Gantry

Super Category Area: Rs. 3500 (Three thousand five hundred)

'A' Category Area: Rs. 2200 (Two thousand two hundred)

'B' Category Area: Rs. 1700 (One thousand seven hundred)

'C' Category Area: Rs. 1100 (One thousand one hundred)

16. Auto Rickshaw-three wheeler: 1000 (One thousand) per year per auto

17. On buses: Rs. 2000 (Two thousand) per sq. metre per year

18. Wall writing on walls: As in Article 1

19. Hoarding erected on Railway land, advertisement tax shall be payable accordingly to Article 1 of the rate of the advertisement tax mentioned in Schedule 2, if it is facing the road.

20. On festivals, fete/fair, Exhibition, circus and such type of exhibition attracting people, advertise of minimum 3 month shall be charged according to Article 1 of the advertisement tax rate.

21. Loud speaker: Rs. 100 (Hundred) per box/speaker per day.

22. Advertisement tax of items which is not mentioned above, payable at the rate of Article 1.

23. Before erecting structure on private land/building a certificate of strength and quality of building from structural engineer has to be produced be concerned.

24. The rate of tax specified in this Schedule shall be deemed to be enhanced by ten per cent after the expiry of two financial years following the financial years in which these rules come into force. Thereafter similar enhancements shall be effective after the expiry of every two financial years.

25. The tax shall be payable in advance.

Explanations

(1)     If any advertiser wants to display any advertisement for a period not exceeding three months, the Municipal Commissioner may direct that the tax be calculated on monthly basis but should be realized in one instalment.

(2)     All arrears of tax shall be recoverable in accordance with Chapter XXI of the Act.