(1)Whoever displaces, takes up or makes an alteration in, or otherwise interferes with, the pavement, gutter, flags, or other materials of a public street or the fences, walls or posts thereof, or a municipal lamp, lamp post bracket, direction post, stand post, hydrant or other such municipal property therein, without the written consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or other lawful authority, and whoever extinguishes a municipal light shall be liable on conviction to a fine which may extend to one [thousand] [Substituted by U.P. Act No. 26 of 1964.] rupees.(2)Any expense incurred by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by reason of the doing of any such thing as is mentioned in sub-section (1) may be recovered from the offender in the manner provided by Chapter VI.
