Section 351(3) in The M.P. Municipal Corporation Act, 1956
(3)No person shall destroy, pull down, deface, cover or conceal any such plate, sign or appliance :Provided that if in the city and Government Department is administering and controlling the fire brigade, the Commissioner shall not make any arrangement without prior approval of the Government and the arrangement shall be subject to the terms and conditions laid down by the Government in this respect.
