Section 222(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whoever displaces, takes up, or makes any alteration in the pavement, gutter, flags or other materials of any public street or the fences, walls or post thereof, or any Municipal lamps, lamp-posts, brackets, water-posts, hydrant or other such Municipal property, therein, without the written consent of the Council or other lawful authority, shall be punished with fine which may extend to one hundred rupees.
