Section 73(3) in Karnataka Panchayat Raj Act, 1993
(3)Any person who destroys, removes, injures, alters or defaces any such name or number or puts any name or number different from that put up by order of the Grama Panchayat and any owner of any premises who does not at his own expenses keep such number in good order after it has been put up shall, on conviction, be punished with fine which may extend to one hundred rupees.
