186. Prohibition of causing damage to street or street furniture.
(1)No person shall, without the permission of the Board of Councilors or any other lawful authority, displace, dig up or make any alteration in, or otherwise damage, the pavement, gutter, flags or other materials of any public street, or any street furniture like posts, fences and walls, including lamp-posts, lamps, brackets, water-posts, hydrants and accessories thereto, or any other municipal property on a public street or public place, park, square or garden.(2)Every person to whom any permission is granted under sub-section (1) shall abide by such conditions as the Board of Councilors may impose in this behalf.(3)Any person who contravenes any provision of sub-section (1) shall, on conviction, be punished with a fine which may extend to one hundred rupees and, in the case of a continuing offence, with a further daily fine extending to twenty rupees :Provided that such person shall, in addition to any penalty that may be imposed on him, be liable to pay the expenses which the Board of Councilors may incur in replacement or restoration consequent on such contravention, and such expenses shall be recoverable as an arrear of tax under this Act.
