99. Penalty for tampering with the [Gram Panchayat's] [Substituted by U.P. Act No. 9 of 1994.] Property. -
(1)Whoever removed, displaces or makes an alteration in or otherwise interferes with any pavement, gutter or other material of a public street, or any fence, wall or post thereof, or a lamp-post or bracket, direction post, stand post, hydrant, or other such [property of the Gram Panchayat without its written sanction] [Substituted by U.P. Act No. 9 of 1994.] or other lawful authority shall be punishable with fine which may extend to [one thousand rupees] [Substituted by U.P. Act No. 9 of 1994.].(2)If through any act, neglect, or default on his part, a person has incurred a penalty imposed by sub-section (1) and has caused any damage to the property of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] the person incurring such penalty, shall be liable to make good such damage as well as to pay such penalty and the damages may be recovered from the offender in the prescribed manner.
