The Tripura Prevention of Defacement of Property Act, 1976

Publ~shed in the 
EXTRAORDINERY ISSUE OFTRIPLIRA GAZETTE 
Government oofrripm 
Law Depatment 
Datccl. .Ag:iri:11:1. tht Rih No\,cnlbct-. 1076 
The ibllowing Act oitIieTripura Legislative Assembly receivetl icsse~ic of'llle Presiden~ oil ill? 
25th October, 1976 andis hereby published forgenerill information. 
Tripurn Act No. I4 of 1976 . 
THE TRIPURA PREVENTION OF DEFACEMENT OF 
PROPERTY ACT, 1976 
A 11 
Act 
to provirle for the pre~~etirior~ of(iefncettrettr of properr)? 
Where it is expendient in thepublic inteest to provide For the prevention 
ol dehcernent of property and matters connected therewill, or incidental 
thereto. 
It is hereby enacted in the Twenty-seventh Year of tlie Republic of 
India, by the Legislature of Tripura, as follows :- 
h ti 1. (I) This Act may be called the Tripura Prevention of Defacemen1 
of Property Act, L976. npplicnllon. 
(2) It extends to the whole of Tripum. 
(3) It shall apply in the first instance to Muncipal limits of Agartala 
town, bu~ the Stnte Government mdy, from time to time by notification in 
the Olficial Gazette, apply it to such other local area or arcas as may be 
specified in the notification. 
Deibitions. 2. In this Act, unless thc context otherwise rcquires - 
(a) "defncemenl" includes impairing or interfering with the 
appearance or beauty, danvvging. disfiguring, spoiling 
or injuring in any other way whatsoever and the word 
"deface" shall be construed accortlingly ; 
(b) "property" includes any building, hut. structure. wall, 
tree, fcnce, post, pole or any other erection ; 
(c) "wriling" includes decoration, lettering, ornarnentatioh. 
erc., produced by stencil. 
3. (1) Whoever dcfaces any propcrty in public vicw by writing or Penoltyior 
marking with ink, chalk, paint or any other n~aterial, except Tor the "c"ccn'cnl oi pn~pcrty. 
purposc of indicating the name and address of tllc owner or occupier of 
such property, shall be punishable with imprisonment for n tern1 which 
nlay extend to six rnontlis or with fine which may extend to one thousand 
rupees or with both. 
. (2) Whcrc any orfence eomlnitted under sub-sccrion (I) is Tor the 
benefit oTsb~ne other person or a company or othcr hcdy corporate or an 
associarion of persons (whcthcr incorporated or not ), then, such othcr 
person and every presidcnt, chairman. director, partncr. manager, 
secretary, agent or any other officer or person conccrned with the 
management rhcrcoF, as the cnsc lnay be, shall, unless he proves that thc 
offence was committed without his knowledge or consent, bc dcc~ned to 
be guilty ol such offcnce. 
4. An offence punishable under this Act shnll be cognizable. Offcncc to be 
cognimblc. 
5. Without prejudice to the provisions of section 3, it sllall be Po~.eroCShle 
compctcnt for the State Government to take such stcps as may be crosc writing, necessary for erasing any writing, freeing any defacemen1 or removing 
any mark from nny property. 
6. The provisions of this Act shall have effect notwithstanding any Acttuover~dc 
thing to the contrary contained in my other inw for the time being in o[hcrlnjvs. 
force. 

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