Section 244(1) in Rajasthan Municipalities Act, 2009
(1)Whoever displaces, damages, takes up or makes any alteration in or otherwise interferes with the pavement, gutter, storm water drain, flags or other materials of any public street, or the fences, walls or posts thereof, or any municipal lamp, lamp post bracket, water-post, direction post, hydrant, water pipe or any other municipal property therein, thereon or thereunder, without the written consent of the Municipality or other lawful authority shall be punished with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees and shall also be liable to pay the Municipality the amount of actual damage and ten percent thereof as administrative charges.
