Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Prevention Of Defacement Of Property (Amendment) Act, 2010 18 of 2010 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment In Section 3 Of The Act, Bihar Act 5, 1987 Bihar Prevention Of Defacement Of Property (Amendment) Act, 2010 18 of 2010 An Act to Amend the Bihar Prevention of Defacement of Property Act, 1985. Be it enacted by the Legislature of the State of Bihar in the Sixty one year of the Republic of India as follows:- 1. Published in Bihar Gazette (Ex. ord.) No. 297, dated 28th April, 2010. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Bihar Prevention of Defacement of Property (Amendment) Act, 2010. (2) It shall extend to the whole of the State of Bihar. (3) It shall come into force at once. 2. Amendment In Section 3 Of The Act, Bihar Act 5, 1987 :- The following new sub-section (3) shall be added after sub-section (2) of Section 3 of the said Act :- "(3) The owner or the occupier of a private property, after giving written consent, may permit, any person or persons, contesting an election, to which The Representation of The People Act, 1951 is applicable, either as an independent candidate or on the symbol of a recognized political party, to use his private property for the purpose of election campaign during the period notified by the Election Commission for the completion of the process of that election. For the purpose of this sub-section private property means property which is owned or in lawful possession of a person or persons and is not used for any public purposes whatsoever."