The Uttarakhand prevention of defacement of public property Act

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THE UTTARAKHAND PREVENTION OF DEFACEMENT OF PUBLIC PROPERTY ACT, 2003 
 [Uttarakhand Act No. 30 of 2003] 
 
to provide for the prevention of the Defacement of Public Property in the State of Uttarakhand 
AN 
ACT 
 
Whereas, it is expedient in the public interest to provide for the prevention of defacement of public 
property and for matters connected therewith or incidental thereto;  
 
It is hereby, enacted in the fifty-fourth year of the Republic of India by the Assembly of Uttara khand 
as follows:-- 
 
Short title, 
extent and 
commencement  
1. (1) This Act may be called The Uttara khand Prevention of Defacement of Public 
property Act, 2003. 
(2) It extends to the whole of State of Uttarakhand. 
(3) It shall come into force on such date as the State Government may by 
notification, in the Gazette appoint. 
 
Definitions  2. In this Act, unless the context otherwise requires--- 
(a) “District Magistrate” means District Magistrate of the respective districts of 
the State of Uttarakhand. 
(b) “Defacement” includes impairing or interfering with th e appearance or beauty, 
damaging, disfiguring, spoiling or injuring in any other why whatsoever and 
the word “ deface” shall be construed accordingly; 
(c) “Public Property” includes any building, hut, structure, wall, tree, fence, 
post, pole or any other erection; 
(d) “Writing” includes decoration, lettering, ornamentation etc.  
 
Penalty for 
defacement of 
public property  
3. (1) Whoever, defaces any property in public view by writing of marking with ink, 
chalk, paint or any other material including pasting of posters except for the 
purpose of indication the name and address of the owner or occupier of such 
property, shall be punishable with imprisonment for a term which may extend 
to one year or with fine which may extend to ten thousand rupees or with 
both. 
(2) Where any offence committed under sub-section (1) is for the benefit of some 
other person or a company or other body corporate or an association of 
persons (whether incorporated or not), then such other person and  every 
President, Chairman,  Director, partner,  man ager,  Secretary,  Agent of  any 
other office or person concerned with the management thereof, as the case 
may be, shall unless he proves that the offence was committed without his 
knowledge or consent, be deemed to be guilty of such offence. 
 
Offence to be 
cognizable  
 
4. An offence punishable under this Act shall be cognizable. 
 
Power of  
District 
Magistrate to 
erase writing, 
etc. 
5. Without prejudice to the provisions of section 3, it shall be competent for the 
District magistrate to take such steps as  may be necessary for erasing any 
writing, freeing any defacement or removing any mark from any public 
property. 
Power to make 
rules  
6. The State Government may by notification in the Gazette make rules or 
carrying out the purpose of this Act, including any rules prescribing fees in 
respect of any proceeding under this Act. 
 
Act to override 
other laws 
7. The provisions of the Act shall have effect notwithstanding anything to the 
contrary contained in any other law for the time being in force. 
 
 
 

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