221. Penalty or tampering with the Panchayat property.
(1)Whoever removes, displaces or makes an alteration in or otherwise interferes with any pavement, gutter or other materials of public streets , or any fence, wall or post thereof, or a lamp post or bracket, direction post, stand post, hydrent or other such property of the Gram Panchayat, the Panchayat Samiti and the Zilla Parishad without the sanction from the respective Gram Panchayat, Panchayat Samiti and Zilla Parishad or other local authority shall be punishable with fine which may extend to one thousand rupees.
