Section 251 in The Maharashtra Municipal Corporations Act, 1949
251. Prohibition of removal, etc., of lamps or any other municipal property on streets. - No person shall, without lawful authority, take away or wilfully break, throw down or damage -
(a)any lamps, lamp-post or lamps-iron set up in any public street or in any municipal garden, open space or market or building vesting in the Corporation;(b)any electric wire for lighting any such lamp;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any such electric wire or lamp;(d)any property of the Corporation on any street;and no person shall wilfully extinguish the light or damage and appurtenance of any such lamp.
