Section 251 in The Gujarat Provincial Municipal Corporations Act, 1949
251. Prohibition of removal, etc. of lamps or any other municipal property on streets.
- No person shall, without lawful authority, take away or wilfully break, throw down or damage-(a)any lamp-post or lam ps-iron set up in any public street or in any municipal garden, open space or market or building vesting in the Corporation;(b)any electric wire for lighting any such lamp;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any such electric wire or lamp;(b)any property of the Corporation on any street; and no person shall wilfully extinguish the light or damage any appurtenance of any such lamp.
