Section 236 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
236. necessary for the said purpose.
Prohibition of removal, of street lights.- (1) No person shall, withoutlawful authority, take away or wilfully or negligently break or throw down or damage,-(a)any street lights, lamp or lamp post set up in any public streetor any public place; and(b)any electric wire for lighting such street light or lamp;(2)No person shall willfully or negligently extinguish the light of any streetlight or lamp set up in any public street or any public place.(3)If any person wilfully or through negligence or accident breaks, orcauses any damage to, any of the things described in sub-section (1), he shall inaddition to any penalty to which he may be subjected under this Act, pay the
