Section 43(3) in The Punjab Panchayati Raj Act, 1994
(3)Any person destroying, pulling down, defacing or altering any name plate of a street or number affixed to or painted on a building under sub- sections (1) and (2) or affixing to or painting on a building a different name or number from that affixed or painted by or under the order of the Gram Panchayat, shall, on conviction, be liable to a fine which may extend to fifty rupees.
