(xvi)[ [Whoever, whether by himself or by any other person on his behalf] [Clause (xvi) was substituted by Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] without the consent of the owner or occupier, in any manner affixes or causes to be affixed any bill, notice, document, paper or other thing [upon any public place] [Substituted for the words 'upon the public place' by Madras Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaces, disfigures, writes upon or otherwise marks, or causes to be defaced, disfigures, written upon, otherwise marked, [any such [public place] [Substituted for the words 'the public place or any such building' by Madras Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] or any such building], monument, statue, effigy, post, wall, fence, tree or erection.]
