Section 192(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Whoever, without the authority or consent of the appropriate authority, in any way interferes with any arrangement of construction made by the appropriate authority under sub-section (1) or guarding against accident shall be liable on conviction to fine which may extend to fifty rupees.Protection Of Sources Of Water Supply
