Section 158 in The Himachal Pradesh Panchayati Raj Act, 1994
158. Penalty for tampering with the Panchayat property.
(1)Whoever removes, displaces or makes an alteration in or otherwise interferes with any pavement, gutter or other material of a public street or any fence, wall or post thereof, or a lamp-post or bracket, direction post, stand post, hydrant, or other such property of the Panchayats, without the written sanction of the Panchayat or other lawful authority, shall be punishable with fine which may extend to fifty rupees.(2)If, through any act, neglect or default on his part, a person has incurred a penalty imposed by sub-section (1) and has caused any damage to the property of the Panchayat, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty, and the damages may be assessed in the prescribed manner by the prescribed authority and shall be recoverable from the offender as arrear of land revenue.Chapter-XA Electoral Offences
