Section 315 in The City of Nagpur Corporation Act, 1948
315. Destroying direction-posts, lamp-posts, etc.
- Whoever, without being authorised by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], defaces or disturbs any municipal direction-post, lamp-post of lamp or extinguishes any municipal light in any public place, shall be punishable with fine which may extend to ten rupees.
