(1)No person shall, without lawful authority, take away wilfully or negligently, break or throw down or damage, -(a)any lamp or any appurtenance or any lamp or lamp post or lamp iron set up in any public street or any public place;(b)any electric wire for lighting such lamp; and(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.
