Section 206(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Whoever displaces, takes up or makes an alteration in or otherwise interferes with, the pavement, gutter, flags or other materials of a public street or the fences, walls or posts thereof, or other such Zila Panchayat or Kshettra Panchayat property therein without the written consent of the Zila Panchayat or the Kshettra Panchayat, as the case may be, or other lawful authority, shall be liable on conviction to a fine which may extend to one hundred rupees.
