Section 40(13) in The Calcutta Suburban Police Act, 1866
(13)Whoever, without the consent of the owner or occupier, shall affix any bill or notice or any paper, against or upon any building, wall, tree, fence, post, pole or other erection, or shall write upon, deface or mark any such building, wall, tree, fence, post, pole or other erection, with chalk or paint, or in any way whatsoever;Bathing etc., in public street aqueduct.
