- Any person-(a)who without the permission, in writing, of the Council affix on the Municipal property any poster, bill, placard, or any other paper or means of advertisement against or upon any building, wall, board, fence or pole, post, lamp-post, or the like; or(b)who without such consent as aforesaid writes upon, soils, defaces or marks any such building, wall, board, fence or pole with chalk or paint or in any other way whatsoever,shall be punished with fine which may extend to twenty-five rupees.
