Section 149 in The Orissa Town Planning and Improvement Trust Act, 1956
149. Penalty for removing fence, etc., in street.
- If any person, without lawful authority -(a)removes any fence or shoring timber, or removes or extinguishing any light, set up under Section 54; or(b)infringes any order given, or removes any bar, chain or post fixed, under Sub-section (2) of Section 55;he shall be punishable with fine which may extend to fifty rupees.
