Section 330(1) in The Delhi Municipal Corporation Act, 1957
(1)No person shall, without lawful authority, take away or wilfully or negligently break or throw down or damage(a)any lump 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.
