Section 180 in The Gujarat Municipalities Act, 1963
180. Penalty for defacing building etc.
- Any person-(a)who, without the consent of the owner or occupier, and in the case of municipal property without the permission in writing of the Chief Officer, affixes any posting bill, placard or other paper or means of advertisement against or upon any building, wall, board, fence, 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, pole post lamp-post or the like, with chalk or paint or in any other way whatsoever.shall on conviction be punished with fine which may extend to one hundred rupees and in addition shall be liable to pay to the owner or occupier, or, as the case may be, the municipality, such sum by way of cost of the removal of the bill, placard, paper or advertisement so posted or of the removal of the writing, soiling, defacing or marking referred to in clause (b) as may be determined by the Court, any sum so determined, if not paid, shall be recovered as if it were fine recoverable under the Code of Criminal Procedure, 1973 (V of 1973).
