- Whoever, without the written permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] digs up or removes earth, sand or other material from any open space, whether vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or not, which is not private property, shall be liable upon conviction to a fine not exceeding [five hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees, and, if the offence is a continuing offence, to a further fine not exceeding ten rupees for every day during which the offence continues after the date of the first conviction for such offence.Sanitation and prevention of disease
