305. Prohibition of removal, etc., of street lights.
(1)No person shall, without lawful authority, take away or willfully break, throw down or damage:-(a)any street lights, set up in any public street or municipal garden, or in any open space, markets or buildings vesting in the municipality;(b)any electric wire for lighting any such street lights;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any such electric wire or street lights;(d)any property of the municipality in any street; and(2)no person shall willfully extinguish the light or damage the appurtenance of any such street lights.
