Section 2 in The Prevention Of Destruction And Loss Of Property Act, 1981
2. Punishment for committing mischief in respect of property.-
Whoever,-(a)commits or attempts to commit, or instigates, incites or otherwise abets the commission of mischief within the meaning of section 425 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and causes loss or damage to any property; or(b)causes loss or damage to any property in any area during the period when an assembly of five or more persons in such area is prohibited by or under any law for the time being in force, or when such assembly is deemed as an unlawful assembly under section 141 of the Indian Penal Code, 1860 (Central Act 45 of 1860),shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to five years and with fine which may extend to two thousand rupees:Provided that the court may for reasons to be recorded in writing, impose lesser punishment.
