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Madras Presidency - Section

Section 73 in The Madras City Police Act, 1888

73. - Penalty for committing nuisance in public place

Whoever in or by the side of or near to any public place wilfully and indecently exposes his person, or commits a nuisance by easing himself, and whoever having the care or custody of any child under seven years of age omits to prevent such child from committing a nuisance as aforesaid, shall be liable on conviction to fine not exceeding fifty rupees.