Section 145(ii) in Arunachal Pradesh Panchayat Raj Act, 1997
(ii)without lawful authority removes or destroys, defaces or otherwise obliterates any notice, materials, lamp post, direction post stand post or any other property exhibited or erected by the Gram Panchayat or Anchal Samiti or Zilla Parishad or under its authority, shall be punishable with fine which may extend to two hundred rupees.
