Section 3 in The Punjab Prevention of Defacement of Property Act, 1997
3. Penalty for defacement of property.
(1)Whoever defaces any property in public view by writing or marking with ink, chalk, paint or any other material or by erecting staffs, banners or by pasting notices and writing slogans without the written permission of the owner of the property, except for the purpose of indicating the name and address of the owner or occupier of such property, 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 by 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 and every president, chairman, director, partner, manager, secretary, agent or any other officer or person concerned with 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.
