46. Punishment for certain offences on streets and open places.
- Whoever any street or open place, within the limits of any local area to which this section may be extended by the Government by notification in the Gazette, does any of the following acts shall, on conviction, be liable to imprisonment or a term which may extend to eight days or to fine which may extend to fifty rupees or to both, provided that no such act done in any place other than street shall be punishable as aforesaid unless such act causes or is likely to use obstruction, inconvenience, annoyance, risk, danger, or damage to the residents or passersby-(i)slaughters any cattle, cleans any carcass, article of furniture or vehicle, or grooms any, animal;(ii)makes or repairs any vehicle or part of a vehicle (unless when in the case of an accident repairing on the spot is necessary) or carries on any manufacture or operation;(iii)drives, drags or pushes any vehicle at any time between half an hour after sunset and one hour before sunrise without sufficient light;(iv)drives, drags or pushes any vehicle and does not keep (except in cases of actual necessity or of some sufficient reason for deviation), on the left of such street when meeting any other vehicle or on the right of such street when passing any other vehicle;(v)rides or drives, any animal, or drives, drags or pushes any vehicle in a rash or negligent manner, or trains or breaks any horse or other cattle;(vi)drives, drags or pushes any vehicle without springs on any street except on the side thereof;(vii)leads or rides any animal, or drives, drags or pushes any vehicle, upon any foot-way or fastens any animal so that it can stand across or upon any street or foot-way;(viii)permits any cattle or vehicle to be under the control of a child under the age of twelve years;(ix)conveys through the streets any article which projects more than five feet in front or behind the vehicle or vehicles on which it is placed;(x)affixes or causes to be affixed any bill, notice, document, paper or other thing upon any street or place of public resort or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein or in any manner defaces, disfigures, writes upon or otherwise marks or causes to be defaced, disfigured, written upon or otherwise marked any street, public place or any such building, monument, statue, effigy, post, wall, fence, tree or erection without the consent of the owner or occupier thereof;(xi)causes mischief by any negligence or ill- usage in the driving, management or care of any animal or vehicle;(xii)commits nuisance by easing himself or permits any person under his control to commit a nuisance as aforesaid.
