Section 327(2) in The Mumbai Municipal Corporation Act, 1888
(2)No person shall without the written permission of the Commissioner or without other lawful authority destroy, remove, deface or [in any way injure or alter any such name, number or sub-number or allow or cause any metal plate bearing such number or sub-number to fall into disrepair or otherwise become illegible or put up or paint any name or put up any number or sub-number different from that put up or painted by order of the Commissioner] [This portion was substituted for the portion beginning with the words 'in any way injure' and ending with the words 'by order of the Commissioner' by Bombay 22 of 1956, Section 2(1)(b).].
