Whoever commits mischief by destroying or moving any land-mark fixed by the authority of a public servant, or by any act which renders such land-mark less useful as such, shall be punished with imprisonment of either description for a term which may extend to one years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 1 year, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
