Section 150 in Uttarakhand Panchayati Raj Act, 2016
150. Penalty for tampering with the Gram Panchayat, Kshettra Panchayat and Zila Panchayat property.
(1)Whoever removes, displaces or makes an alteration in or otherwise interference with any pavement, gutter or other material of a public street, or any fence, wall or post thereof, or a lamp post or bracket, direction post, stand post, hydrant, or other such property of the Gram Panchayat, without in written sanction of Gram Panchayat or other lawful authority, shall be punishable With fine which may extend to fifty (Rs.50) rupees or as may be prescribed .(2)If through any act, neglect, or default on his part, a person has incurred a penalty imposed by sub-section (1) and has caused any damage to the property of a Gram Panchayat, Kshettra Panchayat and Zila Panchayat the person-incurring such penalty shall be liable to make good such damages as well as to pay Such penalty, and the damages may be recovered from the offender in the prescribed manner.
