Section 318(2) in The City of Nagpur Corporation Act, 1948
(2)No person shall, without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] or without other lawful authority, destroy, remove, deface, or in any way injure any such name or number or put up or paint any name or number different from that put up or painted by order of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.],
