Section 89 in The Rajasthan Urban Improvement Act, 1959
89. Penalty for removing fence etc. in street.
- If any person without lawful authority,-(a)removes any fence, or any timber used for propping or supporting any building, wall or other thing, or extinguishes any light set up at any place; where the surface of street or other ground has been opened or broken up by the Trust for the purpose of carrying out any work, or(b)infringes any order given or removes any bar, chain or post fixed by the trust for the purpose of closing any street to traffic, he shall be punishable with fine which may extend to fifty rupees.
