Section 202(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Any person who destroys, pulls down or defaces any such number or sub-number or puts up any number or sub-number different from that put up by order of the Chief Executive Officer and any owner of any premises or part thereof who does not at his own expense keep such number or sub number in good order after it has been put up thereon shall, on conviction, be punished with fine which may extend to twenty rupees.
