LexSection 171 — Prevention of injury to public property.
Bharatiya Nagarik Suraksha Sanhita, 2023
A police officer may of his own authority interpose to prevent any injury attempted to be committed in his view to any public property, movable or immovable, or the removal or injury of any public landmark, buoy or other mark used for navigation.Open in Lexace · Ask the AI about this section