158. Penalty for encroachment on public road, etc.
- Any person who without the permission of the Board-(a)encroaches upon any public road or house gully or upon any public drain, sewer, aqueduct, water-course or ghat by making any excavation or by erecting any wall, fence grill, post, project on or other obstruction or by deposing any movable property thereon, or.(b)takes up or alters the payments on other material, fences or posts on any public road. Shall for every such offence, be liable to a fine not exceeding two hundred rupees and to a further fine not exceeding twenty-five rupees for every day during which the encroachment continues.
