Central Government Act
Section 434 in The Indian Penal Code, 1860
434. Mischief by destroying or moving, etc., a land- mark fixed by public authority.-- 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 year, or with fine, or with both.