Section 335 in The M.P. Municipal Corporation Act, 1956
335. Hill sticking without permission.
(1)Whoever, without the consent of the owner or occupier or other person for the time being in charge of any property affixes or causes to be affixed any poster, bill, notice, placard or other paper or means of advertisement against or upon any street, building, wall, tree, board, fence, or pale or writes upon, soils, defaces or marks any such building, wall, tree, board, fence or pale with chalk or paint or in any other way whatsoever, shall be punishable with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'twenty rupees'.].(2)Notwithstanding anything contained in sub-section (1), the Commissioner may by public notice prohibit the use of any building or part of a building, wall, tree, board, fence or pale in any specified locality or a street without his permission.No person shall alter such public notice make use of any building, wall, tree, board, fence or pale without his permission or in contravention of such person.In a prosecution under this section the Court may presume until the contrary is proved that the bill, notice, placard or other paper or means of advertisement has been exhibited or affixed by the person for whose benefit such advertisement is made.(3)Notwithstanding anything contained in Section 396, a Court may take cognizance of an offence under sub-section (1) of this section upon the complaint of the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.
