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The Delhi Municipal Corporation Act, 1957 330. Prohibition of removal, etc., of lamps.- (1) No person shall, without lawful authority, take away or wilfully or negligently break or throw down or damage- (a) any lamp or any appurtenance of any lamp or lamp post or lamp iron set up in any public street or any public place; (b) any electric wire for lighting such lamp; (c) any post, pole, standard, stay, strut, bracket or other contrivance for carrying, suspending or supporting any electric wire or lamp. (2) No person shall wilfully or negligently extinguish the light of any lamp set up in any public street or any public place. (3) If any person wilfully or through negligence or accident breaks, or causes any damage to, any of the things described in sub-section (1), he shall in addition to any penalty to which he may be subjected under this Act, pay the expenses of repairing the damage so done by him. Chapter XVI Building Regulations 1[330A. General superintendence, etc., of the Central Government.- Notwithstanding anything contained in any other provision of this Act, the Commissioner shall exercise his powers and discharge his functions under this Chapter, under the general superintendence, direction and control of the Central Government.] 1. Ins. by Act 67 of 1993, s. 98 (w.e.f 1-10-1993).    |
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