Section 388 in Kolkata Municipal Corporation Act, 1980
388. Prohibition for removal, etc. of lamps.
(1)No person shall, without any lawful authority, take away or willfully or negligently break or throw down or damage(a)any lamp or any appurtenance of any lamp or lamp post or lamp iron set up in any public street or any public place;(b)any electric wire for lighting such lamp;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp.(2)No person shall willfully or negligently extinguish the light of any lamp set up in any public street or any public place.(3)If any person willfully or through negligence breaks or causes any damage to anything referred to in sub-section (1), he shall, in addition to any penalty to which he may be subject under this Act, pay the expenses of repairing the damage so caused by him.
