(1)A person shall on conviction by a court, be liable to imprisonment for a term, not exceeding one month or with fine of not less than one thousand rupees or with both, when he commits any of the following offences on any public road, or street or thoroughfare, or footpath, or any municipal council or corporation or notified area to the inconvenience, annoyance or danger of the residents or passers-by, namely :-(a)Allows intentionally any cattle to stray or keeping any cattle or conveyance of any kind thereon longer than is necessary for loading or unloading or for taking up or getting down passengers, or leaves thereon any conveyance in such a manner, as to cause inconvenience or danger to the public or uses the public road or thoroughfare or footpath for sale or storage of goods;(b)being found intoxicated and riotous;(c)indulges in a drunken brawl or affray or assaults any person or indulges in any indecent exposure of the body;(d)neglects to fence in or duly protect any well, tank, hole or other dangerous place or structure under his charge or possession or otherwise creates a hazardous situation in a public place;(e)defaces or affixing notices, or writing or drawing on walls, buildings, road signs or other structures without the prior permission of the custodian of the property;(f)willfully damaging or sabotaging any public alarm system;(g)willfully enters or remains without sufficient cause, in or upon any building, belonging to the Government or land or ground attached thereto, or on any vehicle belonging to the State Government;(h)knowingly and willfully causing damage to an essential service, in order to cause general panic among the public;(i)acts in contravention of a notice publicly displayed by the competent authority in any State Government building;Provided that the police shall take cognizance of this offence only upon a complaint made by an authorized functionary of the concerned office;(j)knowingly spreading rumours or causes false alarm to mislead the police, fire brigade or any other essential service;(k)causes annoyance to a women by making indecent overtures of calls or by stalking;Provided that the police shall take cognizance of this offence only upon a complaint made by the victim, or any other person - authorized by her; and
