Section 240(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)No person shall without lawful authority take away willfully or negligently break or throw down or damage :-(a)any lamp or any appurtenance of any lamp or lamp post or lamp iron set up in any public street or any public place ;(b)any electric wire for lighting such lamp ;(c)any post, pole, standard stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.
