Section 63(1) in New Town, Kolkata Development Authority Act, 2007
(1)No person shall, without the written permission of the Chairman or any lawful-authority, take away or wilfully or negligently break or throw down or damage,-(a)any lamp or any appurtenances of any lamp or lamp-post or lamp-iron set up of any public street or any public place ;(b)any electric wire for lighting such lamp(c)any post, poll, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.
