Section 54(2) in The Maharashtra Village Panchayats Act, 1959
(2)Any person who destroys, pulls down or deface any such number or sub-number or puts any number or sub-number different from that put up by order of the panchayat and any owner of any premises or part thereof who does not at his own expense keep such number or sub-number in good order after it has been put up thereon, shall on convection, be punished with fine which may extend to twenty rupees.
