Section 388(1) in The Calcutta Municipal Corporation Act, 1980
(1)No person shall, without any 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.
