Section 256(1) in The Punjab Municipal Corporation Act, 1976
(1)No person shall, without lawful authority, take away wilfully, 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.
