Section 312 in Uttar Pradesh Municipal Corporation Act, 1959
312. Prohibition of removal, etc., of lamps or any Corporation property on streets.
(1)No person shall, without lawful authority, take away, or wilfully break, throw down or damage -(a)any lamp, lamp-post or lamps-iron set up in any public street or in any Corporation garden, open space or market or building vesting in the Corporation;(b)any electric wire for lighting any such lamps;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any such electric wire or lamp;(d)any property of the Corporation on any street;and no person shall wilfully extinguish the light or damage any appurtenance of any such lamp.(2)If any person shall, through negligence or accident or otherwise break any lamp set up in any public street or Corporation market, garden or public place or building vesting in the Corporation or shall break or damage any property of the Corporation on any street, he shall pay the expenses of repairing the damage so done by him.
