Section 22(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Any person destroying, pulling down, defacing or altering any name plate of a street or number affixed to or painted on a building under sub-sections (1) and (2) or affixing to or painting on a building a different name or number from that affixed or painted by or under the order of the Gram Panchayat shall, on conviction, be liable to fine which may extend to one hundred rupees. The fine shall be recoverable in the prescribed manner.
