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Bengal Presidency - Section

Section 21 in The Howrah Offences Act, 1857

21. Penalty for committing nuisance in streets.

- Whoever wilfully and indecently exposes his person, or commits a nuisance by easing himself in or by the side of or near to any public street or thoroughfare or place, shall be liable to a fine not exceeding ten rupees, or, in default of payment thereof, to imprisonment, with or without hard labour, for a term not exceeding fourteen days.