Section 21(iii) in Haryana Pond and Waste Water Management Authority Act, 2018
(iii)destroys, pulls down, removes, injures or defaces any pillar, post or stake fixed in the ground or any notice or other matter put up, inscribed or placed, by or under the directions of the Authority, shall be liable on conviction to a fine not exceeding ten thousand rupees or to imprisonment not exceeding one month or both.
