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.
