Section 179 in The Gujarat Municipalities Act, 1963
179. Naming streets and numbering of premises; penalty for defacing etc.
(1)The municipality may from time to time cause to be put up or painted on a conspicuous part of any building at or near each end or corner of or entrance to a street, the name by which such street is to be known, and may from time to time by written notice require the owner of any premises or part thereof either to put up by means of a metal plate a number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice or to signify in writing his desire that such work shall be executed under the orders of the municipality.(2)Any person, who destroys, pulls down or defaces any such name, number, or sub-number or puts up any name, number or sub-number different from that put up by the municipality 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 conviction, be punished with fine which may extend to fifty rupees.(3)Where a number or sub-number is put up to any premises or part thereof under the orders of the municipality in accordance with sub-section (1) the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be.Explanation.-In this section "premises" means any building but does not include only walls, compound walls, fencing, verandahs, fixed platforms, plinths, door-steps or the like.
