Section 66(gg) in Hyderabad City Police Act, 1348F
(gg)without the consent of the owner of occupier in any manner affixed any bill, notice, document, paper or other thing, upon the street or public place, or upon any place of public resort or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaces, disfigures, writes, upon or otherwise marks, or cause to be defaced, disfigured, written upon, or otherwise marked, the street, public place or any such place or public resort, building, monument, statute, effigy, post, wall, fence, tree or erection.
