Section 110(a) in Karnataka Panchayat Raj Act, 1993
(a)in any public street or public place,-(i)eases himself; or(ii)loiters or begs importunately for alms ; or(iii)exposes or exhibits, with the object of exciting charity, any deformity or disease or any offensive sore or wound; or(iv)carries meat exposed to public view; or(v)without proper authority pickets animals, or collects carts; or(vi)without proper authority defaces or writes upon or otherwise marks any building, monument, post, wall, fence, tree or other thing; or(vii)without proper authority affixes upon any building , monument, post, wall, fence, tree or other thing, any bill, notice or other document; or(viii)without proper authority removes, destroys defaces or otherwise obliterates any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder; or
