Section 66(g) in Hyderabad City Police Act, 1348 F
(g)causes obstruction, damage or injury by any misbehaviour, negligence or ill-usage in the driving or supervision or treatment or care of any cattle or animal,(gg)[ without the consent of the owner or occupier in any manner affixes or causes to be affixed any bill, notice, document, paper or other thing, upon the street or public place or upon any place of public resort or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaced, disfigured, written upon, or otherwise marks, or causes to be defaced, disfigured, written upon, or otherwise marked, the street, public place or any such place of public resort, building, monument, statue, effigy, post, wall, fence, tree or erection,] [Added by Act No.XXVI of 1954.]
