Section 234(1) in The New Delhi Municipal Council Act, 1994
(1)No person shall, without lawful authority, take away or wilfully 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.
