Section 198 in The Chhattisgarh Municipalities Act, 1961
198. Penalty for defacing buildings, etc.
- Any person-(a)who without the permission, in writing, of the Council affixes on the Municipal property any poster, bill, placard or any other paper or means of advertisement against or upon any building, wall, board, fence or pole, post, lamp-post or the like; or(b)who without such consent as aforesaid writes upon, soils, defaces or marks any such building, wall, board, fence or pole with chalk or paint or in any other way whatsoever,shall be punished with fine which may extend to twenty-five rupees.
