Section 3 in The Andhra Pradesh Towns Nuisances Act, 1889
3. Penalty for certain offences in public places
Whoever in any public place commits any of the following offences shall be liable on conviction to fine not exceeding fifty rupees or to imprisonment of either description not exceeding eight days.(1)Rash and negligent driving:— Whoever drives or rides any animal, or drives, drags or pushes any vehicle, in a rash or negligent manner.(2)Causing obstruction by negligence in driving cattle:— Whoever by negligence or ill-usage in driving cattle causes any mischief or obstruction by such cattle.(3)Driving, etc., otherwise than on rear or left side of the road:— Whoever without reasonable excuse and so as to cause danger or obstruction to any person shall drive, drag or push any vehicle otherwise than on the rear or left side of the road.(4)Leaving vehicle or cattle, without due control:— Whoever, being in-charge of any vehicle or cattle, leaves it or them at such a distance as not to have the same under due control.(5)Obstructing thoroughfare:—Whoever causes any vehicle to remain or stand longer than may be necessary for loading or unloading except at places appointed for the purpose, or fastens any horse or other animal so as to cause obstruction or in any way wilfully obstructs or causes obstruction to the free passage of any thorough fare.(6)Exposing goods so as to cause obstruction:— Whoever exposes goods for sale so as to cause obstruction.(7)Letting loose horses or ferocious dogs:—Whoever negligently lets loose any horse or suffers any ferocious dog to be at large without a muzzle or sets on or urges any dog or other animal to attack, worry or put in fear any person or cattle.(8)***(9)Depositing rubbish, stones, etc.:— Whoever without reasonable excuse throws or lays down any dirt, filth, rubbish, or any stones or building materials.(10)Unauthorized use of sound amplifiers in public:— Whoever uses any sound amplifier except at such times and places and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department not below the rank of a Deputy Superintendent of Police.(11)Committing nuisances in public places:— Whoever wilfully and indecently exposes his person or commits a nuisance by easing himself, and whoever, having the care or custody of any child under seven years of age, omits to prevent such child from committing a nuisance as aforesaid.(12)Drunken or riotous, disorderly or indecent behaviour:— Whoever is found drunk and incapable of taking care of himself, or is guilty of any riotous, disorderly or indecent behaviour.Explanation:— In this section "public place" means a place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass.
