Section 248(1) in Haryana Municipal Corporation Act, 1994
(1)No person shall, without lawful authority, take away wilfully or negligently break or throw down or damage -(a)any lamp or any appurtenance of any lamp or lamp posts 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.
