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State of Maharashtra - Section

Section 100 in Maharashtra Police Act

100. Causing obstruction or mischief by animal.

No person shall cause obstruction, damage, injury, danger, alarm or mischief in any street or public place, —
(i)by any misbehaviour, negligence or ill-usage in the driving, management, treatment or care of any animal or vehicle; or
(ii)by driving any vehicle or animal laden with timber, poles, or other unwidely articles through a street or public place contrary to any regulation made in that behalf and published by a competent authority.