Section 428 in The Orissa Municipal Corporation Act, 2003
428. Prohibition of removal etc of lamps.
- No person shall, without lawful authority, take away or willfully break,throw down or damage -(a)any lamp, lamp post or lamps iron set up in any public street or Corporation garden or in any open space, markets or building vested in the Corporation;(b)any electric wire for lighting any such lamp;(c)any post, pole, standard, stave, strut, bracket or other appurtenances for carrying, suspending or supporting any such electric wire or lamp; or(d)any property of the Corporation in any street, and no person shall willfully extinguish the light or damage the appurtenance of any such lamp.
