Section 3 in Bihar Prevention of Defacement of Property Act, 1987
3. Penalty for defacement of property.
(1)Anybody, who defaces any property in public view by writing or marking with ink, chalk, paint or any other material, except for the purpose of indicating the name and address of the owner or occupier of such property shall be deemed to have committed an offence under this Act and he shall be punishable with imprisonment for a term which may extend to six months or with fine, which may extend to one thousand rupees, or with both.(2)Where any offence committed under sub-section (1) is for the benefit of some other person or a company or other body corporate or an association of persons (whether incorporated or not), then such other person or President, Chairman, Director, Partner, Manager, Secretary, agent or any other officer or person concerned the management thereof, as the case may be, shall, unless he proves that the offence was committed without his knowledge or consent; be deemed to be guilty of such offence.(3)[ The owner or the occupier of a private property, after giving written consent, may permit, any person or persons, contesting an election, to which The Representation of The People Act, 1951 is applicable, either as an independent candidate or on the symbol of a recognized political party, to use his private property for the purpose of election campaign during the period notified by the Election Commission for the completion of the process of that election.] [Added Section (3) after sub-section (2) vide Section 2 of Amendment Act 18 of 2010.]
