(1)No person shall, without the written permission of the Chairman or any lawful authority, take away or wilfully or negligently break or throw down or damage -(a)any lamp or any appurtenances of any lamp or lamp-post or lamp-iron set up in any public street or any public place;(b)any electric wire for lighting such lamp;(c)any post, pole, standard, stay, strut bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.
