Section 71(xvi) in The Madras City Police Act, 1888
(xvi)Affixing bill or defacing walls-- Whoever whether by himself or by any other person on his behalf r, without the consent of the owner or occupier, in any manner affixes or causes to be affixed any bill, notice, document, paper, or other thing upon any public place or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaces, disfigures, writes upon or otherwise marks or causes to be defaced, disfigures, written upon, or otherwise marked, any such public place or any such building, monument, statue, effigy, post, wall, fence, tree or erection.
