Section 3 in Prevention of Destruction and Damage to Property Ordinance, 2015
3. Punishment for committing mischief in respect of Property.
(1)Whoever commits mischief by doing any act in respect of any property, other than private property of the nature referred to in sub-section (2)(ii) shall be punished with imprisonment for a term which may extend to five years and with fine.(2)Whoever commits mischief by doing any act in respect of any public property being-(a)any building, installation or other property used in connection with the production, distribution or supply of water, light, power or energy,(b)any oil installation;(c)any sewage work;(d)any mine or factory;(e)any means of public transportation or of telecommunications, or any building, installation or other property used in connection therewith. shall be punished with rigorous imprisonment for a term which shall not be less than six months, but which may extend to five years and with fine:Provided that the court may, for reasons to be recorded in its judgement, award a sentence of imprisonment for a term of less than six months.(3)Whoever commits an offence under sub-section (1) or sub-section (2) of section 3 by fire or explosive substance shall be punished with rigorous imprisonment for a term which shall not be less than one year, but which may extend to ten years and with fine.provided that the court may, for special reasons to be recorded in its judgement, award a sentence of imprisonment for a term of less than one year.
