Section 252 in The Maharashtra Municipal Corporations Act, 1949
252. Persons accidentally breaking lamps, etc., to repair the damage. - If any person shall, through negligence or accident, break any lamp set up in any public street or municipal market, garden or public place or building vesting in the Corporation or shall break or damage any property of the Corporation on any street, he shall pay the expenses of repairing the damage so done by him.
