DEFACEMENT OF PROPERTY

Prevention of defacement of property (dt.28.01.1994).

Election Commission's letter No. 3/7/94/J.S.II Dated:-28.01.1994, addressed to the Chief Secretaries of the Governments of all States (except Jammu & Kashmir) and Union Territories.
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Sub:- Prevention of defacement of property Instructions/Clarifications.

I am directed to invite your attention to the commission's circular letter of even number, dated 5th January, 1994, on the above subject, in which it has been directed that if any political party/association/body or candidate or their workers, supporters or sympathizers indulge in defacement of private and public building by pasting of posters, writing of slogans, painting of symbols, etc., during electioneering campaigns without the written permission of the owner of the building, proceedings for prosecuting the said person/organisations/body etc., should be launched under the law.

2. It is hereby clarified that the expression "public building" shall include, but not restricted to, Public Properties like the Sign boards, indication road directions on the high way or on important intersection of roads, milestones on the highway, precautionary notice boards at the railway level crossings, name boards of the railways platforms, bus terminus or any other notice sign boards displayed for convenience of the general public, prosecutions should also be launched against those who indulge in defacing the above public property for electioneering campaigns, as directed in the Commission's letter, date 5.1.1994.

3. The receipt of this letter may be acknowledged immediately.



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