Section 79(b) in Arunachal Pradesh Housing Board Act, 2014
(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act; he/ she shall, on conviction by competent court not below the rank of first class Judicial Magistrate, be punished with imprisonment for a term which may extend to one month or with fine which may extend up to rupees five thousand or with both.
