Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Andhra Pradesh - Subsection Section 66(i) in Hyderabad City Police Act, 1348F (i)flies a kite in a manner likely to cause danger, alarm or injury to any person or house or property, shall, for every such offence, be punished with fine which may extend to fifty rupees.
