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State of Punjab - Section

Section 177 in Punjab Municipal Act, 1911

177. Destroying direction posts, lamp posts, etc.

- Whoever, without being authorised by the committee, defaces or disturbs any municipal direction-post, lamp post or lamp or extinguishes any municipal light in any public place, shall be punishable with fine which may extend to [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1974.]