159. Spitting in places other than drains or receptacles provided.
- Whoever, in a public place within the limits of a municipality to which the operation of this section has been extended by a notification by the State Government in this behalf, spits in a place other than a drain or a receptacle provided by the committee for this purpose shall, on conviction by a Magistrate of the first or second class, be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.
