Section 53(1) in New Town, Kolkata Development Authority Act, 2007
(1)No person shall, without the permission of the Development Authority or any other lawful authority, displace, dig up or make any alteration in, or otherwise damage, the pavement, gutter, flags or other materials of any public street, or any street furniture like Posts, fences and walls; including lampposts, lamps, brackets, water-posts, hydrants and accessories thereto; or any other property of the Development Authority on a public street or public place, park, Square or garden.
