Section 334 in The Chhattisgarh Municipal Corporation Act, 1956
334. Destroying direction posts, lamp posts, etc.
- Whoever, without being authorised by the Commissioner defaces or disturbs or causes damage to any municipal direction-post, lamp-post or lamp or any property of the Corporation or extinguishes any municipal light in any public place, shall be punishable with fine which may extend to one thousand rupees.
