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State of Madhya Pradesh - Section

Section 5 in The M.P. Highway Rules, 1939

5.

No person shall,-
(a)destroy or damage, or remove or cause to be destroyed or damaged, or removed, any fence, tree, post, notice-board, danger light, boundary pillars and other landmarks erected on any Government road or place, or
(b)throw dust or rubbish on, or collect sweepings or manure on, such road or place.