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State of Haryana - Section

Section 189 in The Haryana Municipal Act, 1973

189. Destroying direction-posts, lamp posts, etc.

- Whoever, without being authorised by the committee, defaces or disturbs any municipal direction-post or lamp post or lamp or extinguishes any municipal light, any public place, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.