109. Penalty for tampering with the property.- (1) Whoever removes, displaces or makes an alteration in or otherwise interferes with any pavement gutter or other material of public street, or any fence, wall or post thereof, or a lamp post or bracket, direction post, stand post, hydrant, or other such property of the Gram Panchayat, 1[or interferes with any right, title or interest whatever, in the land vesting in the Panchayat] without the written sanction of the Gram Panchayat or other law full authority shall be punishable with fine which may extend to twenty-five rupees.
(2)If through any act, neglet or default on his part, a person has incurred a penalty imposed under sub-section (1) and has caused any damage to the property of a Gram Panchayat, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty and the damage may be recovered from the person in the prescribed manner.
