Section 24(3) in The Karnataka Tank Conservation and Development Authority Act, 2014
(3)destroys, pulls down, removes, injures or defaces any pillar, post or stake fixed in the ground or any notice or any notice or other matter put up, inscribed or placed, by or under the directions of the Authority or any authorized officer or designated officer;Shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees.
