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State of Uttar Pradesh - Section

Section 7 in The (Bye-Laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987

7. Prohibition on tying cattle on streets, public places or parks.

- No person shall tie cattle or allow them to be tied at any time on any street or street-side or any public place, or in any garden or park.PenaltyIn exercise of the powers under Section 550 of Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. 2 of 1959), the Nagar Mahapalika of the City of Lucknow hereby directs that whoever, commits breach of any of the provisions of these bye-laws shall be punished with fine which may extend to five hundred rupees, and in the case of continuing breach with fine which may extend to twenty rupees for every day during which the breach continues after conviction for the first breach.