Section 217(2) in The U.P. Municipalities Act, 1916
(2)Any person destroying, pulling down, defacing or altering any name or number or number plate affixed to or marked on a building under sub-section (1) or affixing to or marking on a building a different name or number from that affixed or marked by or under the order of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be liable on conviction to a fine which may extend to [two hundred and fifty] [Substituted by U.P. Act No. 12 of 1994.] rupees.
