Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
433	Mischief by destroying, moving or rendering less useful a light-house or sea-mark
Description	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.