Section 183P(1) in The Howrah Municipal Corporation Act, 1980
(1)Any person who destroys, removes, alters, defaces or misuses any heritage building or does any act, or abets in the commission thereof, in contravention of any provision of this chapter or the rules or the regulations made thereunder, shall be punishable with rigorous imprisonment for a term which any extend to three years and also with fine which may extend to fifty thousand rupees and, in default, with further rigorous imprisonment for six months.
