Tripura Act No. 14 of 1976. THE TRIPURA PREVENTION OF
DEFACEMENT OF PROPERTY
ACT,1976.
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Published in the
EXTRAORDINERY ISSUE OF TRIPURA GAZETTE
Agartala, Monday, November 22, 1976 A.D. Agrahayana 1, 1896 S.E.
Government of Tripura
Law Department
No.F.2(13)-Law/Leg/74 Dated, Agartala, the 8th November, 1976. The following Act of the Tripura Legislative Assembly received assent of the President on the 25th October, 1976 and is hereby published for general information.
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Tripura Act No. 14 of 1976.
THE TRIPURA PREVENTION OF DEFACEMENT OF
PROPERTY ACT, 1976.
An
Act
to provide for the prevention of defacement of property. Where it is expendient in the public interest to provide for the prevention of defacement of property and matters connected therewith or incidental thereto.
It is hereby enacted in the Twenty-seventh Year of the Republic of India, by the Legislature of Tripura, as follows :-
Short title,
1. (1) This Act may be called the Tripura Prevention of Defacement
extent and
of Property Act, 1976.
application.
(2) It extends to the whole of Tripura.
(3) It shall apply in the first instance to Muncipal limits of Agartala town, but the State Government may, from time to time by notification in the Official Gazette, apply it to such other local area or areas as may be specified in the notification.
Definitions.
2. In this Act, unless the context otherwise requires,---
(a) "defacement" includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word
"deface" shall be construed accordingly ;
(b) "property" includes any building, hut, structure, wall, tree, fence, post, pole or any other erection ;
(c) "writing" includes decoration, lettering, ornamentation, etc., produced by stencil.
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3. (1) Whoever defaces any property in public view by writing or
Penalty for marking with ink, chalk, paint or any other material, except for the
defacement purpose of indicating the name and address of the owner or occupier of
of property. such property, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one 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, manager, secretary, agent or any other officer 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.
4. An offence punishable under this Act shall be cognizable.
Offence tobe cogniza- ble. 5. Without prejudice to the provisions of section 3, it shall be
Power of competent for the State Government to take such steps as may be
State Gov-ernment to necessary for erasing any writing, freeing any defacement or removing erase writ- any mark from any property.
ing, etc. 6. The provisions of this Act shall have effect notwithstanding any
Act to over- thing to the contrary contained in any other law for the time being in
ride otherlaws. force. ----------------*****----------------