Section 222(1) in The M.P. Municipalities Act, 1961
(1)Whoever displaces, takes up, or makes any alteration in the pavement, gutter, flags, or other materials of any public street or the fences, walls, posts thereof, of any Municipal lamps, lamp-posts, brackets, water-posts, hydrants or other such Municipal property, therein, without the written consent of the Council or other lawful authority, shall be punished with fine which may extend to one hundred rupees.
