Section 184 in The Gujarat Municipalities Act, 1963
184. Displacing pavement, etc.
(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 posts thereof, or any municipal lamp, lamp-posts, brackets, water-posts, hydrants or other such municipal property, therein, without the written consent of the Chief Officer or other lawful authority, shall be punished with fine which may extend to two hundred rupees.(2)Any person who has displaced, taken up or made alteration in, any such pavement, gutter, flags or other materials or in such fences, walls, posts, municipal lamps, lamp-posts, brackets, water-posts, hydrants or other municipal property, whether with or without the consent required under sub-section (1) shall be liable to pay the expense which the municipality may incur in replacing or restoring the same. Such expense shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter IX.
