Section 158(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(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.
