Section 193(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Whoever shall destroy, pull down or deface any name or number affixed to any street, chowk, locality or building under this section, or put up any different name or number from that put up by order of the municipality shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
