Section 63 in New Town, Kolkata Development Authority Act, 2007
63. Power to prohibit removal, etc. of lamps.
(1)No person shall, without the written permission of the Chairman or any lawful-authority, take away or wilfully or negligently break or throw down or damage,-(a)any lamp or any appurtenances of any lamp or lamp-post or lamp-iron set up of any public street or any public place ;(b)any electric wire for lighting such lamp(c)any post, poll, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.(2)No person shall wilfully or negligently extinguish the light of any lamp set up in any public Street or any Public place.(3)If any person wilfully or through negligence breaks, or causes any damage to, anything referred to in sub-section (1), he shall, in addition to any penalty to which he maybe subject under this Act, pay the expenses of repairing the damage so caused by him.Chapter-X Building
