Section 146 in Arunachal Pradesh Panchayat Raj Act, 1997
146.
Whosoever removes, displaces or makes an alternation in .or encroaches of land, road, etc. or otherwise interferes with any pavement, gutter or other materials of public streets, or any fence, wall or post thereof, or a lamppost or bracket, direction post, stand post, hydrent or other such property of the Gram Panchayat, the Anchal Samiti and the Zilla Parish ad without the sanction from the respective Gram Panchayat, Anchal Samiti and Zilla Parishad or other local authority shall be punishable with fine which may extend to one thousand rupees.
