Indian Penal Code, 1860
489. Tampering with property mark with intent to cause injury
Whoever removes, destroys, defaces or adds to any property mark, intending or knowing it to be likely that he may thereby cause injury to any person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.]
183 [Of Currency-Notes and Bank-Notes]
