Central Government Act
Section 433 in The Indian Penal Code, 1860
433. Mischief by destroying, moving or rendering less useful a light- house or sea- mark.-- Whoever commits mischief by destroying or moving any light- house or other light used as a sea- mark, or any sea- mark or buoy or other thing placed as a guide for navigators, or by any act which renders any such light- house, sea- mark, buoy or other such thing as aforesaid less useful as a guide for navigators, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.