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State of Haryana - Section

Section 194 in The Haryana Municipal Act, 1973

194. Picketing animals and collecting carts.

(1)Whoever, without the permission of the committee, pickets animals or collects or carts on any street, or uses any street as a halting place for vehicles or animals of any description or as a place of encampment or causes or permits animals to stray shall be punishable with a fine which shall not be less than twenty-five rupees and not more than two hundred rupees.