Section 312(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)No person shall, without lawful authority, take away, or wilfully break, throw down or damage -(a)any lamp, lamp-post or lamps-iron set up in any public street or in any Corporation garden, open space or market or building vesting in the Corporation;(b)any electric wire for lighting any such lamps;(c)any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any such electric wire or lamp;(d)any property of the Corporation on any street;and no person shall wilfully extinguish the light or damage any appurtenance of any such lamp.
