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State of Uttar Pradesh - Section

Section 254 in The U.P. Municipalities Act, 1916

254. Failure to remove elephant, etc. to safe distance.

- Whoever, being in charge of an elephant, camel or bear, omits, on being requested to do so, to remove so far as may be practicable his elephant, camel or bear to a safe distance on the approach of a horse, whether ridden, driven or led, shall be liable on conviction to a fine which may extend to twenty rupees.