(1) This Act may be called the Maharashtra Prevention of Defacement of Property Act, 1995.
In this Act, unless the context otherwise requires,-
Whoever by himself or through any other person defaces any place open to public view shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees, or with both :
An offence punishable under this Act shall be cognizable.
Without prejudice to the provisions of section 3, it shall be competent for the State Government to take such steps as may be necessary for freeing from any defacement, erasing any writing or removing any erection or fixation from, any place open to public view. The expenditure incurred for such removal of defacement or for erasing any writing, or removing any erection or fixation, incurred by the State Government shall be recoverable from the person guilty of such offence under section 3 and if not paid, shall be recovered from such person as arrears of land revenue under the provisions of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966).
No suit, prosecution or other legal proceedings shall lie against the State Government, any local authority or person for anything which is in good faith or in public interest done or intended to be done under this Act.
The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force.
If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, by order, do anything not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty :
(1) The Maharashtra Prevention of Defacement of Property Ordinance, 1995 (Mah. Ord. I of 1995) is hereby repealed.