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State of West Bengal - Section

Section 177 in The Howrah Improvement Act, 1956

177. Penalty for removing fence, etc., in street.

- If any person, without lawful authority, -
(a)removes any fence or shoring-timber, or removes or extinguishes any light, set up under section 59, or
(b)infringes any order given, or removes any bar, chain or post fixed, under sub-section (2) of section 60,
he shall be punishable with fine which may extend to fifty rupees.