Section 53 in New Town, Kolkata Development Authority Act, 2007
53. Prohibition of causing damage to street or street furniture.
(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.(2)Every person to whom any permission is granted under sub-section (1) shall abide by such conditions as the Development Authority may impose in this behalf:(3)Any person who contravenes any provision of-sub-section (1) shall, on conviction, be punished with a fine which may extend to two hundred rupees and in the case of continuing offence with a further daily extending, to fifty rupees:Provided that such person shall, in addition to any penalty that may be imposed on him, be liable to pay the expenses which the Development Authority may incur in replacement or reiteration consequent on such contravention and such expenses shall be recoverable as an arrear of land-revenue.
