Section 30(b) in Hyderabad City Police Act, 1348 F
(b)who is liable to be punished for an offence before him under sections 59, 61, 63,64, 65 and sub-sections (e), (g) and (i) of section 66 and sections 67, 69, 70, 71 and subsection (a) of section 73, section 75 and clauses first and second of section 76 and section 77 or who contravenes the [rules made under clauses (b) and (gg) of sub-section (1)] [Substituted by Act No.XXIV of 1952.] and sub-sections (4) and (5) or fails to conform to the prohibitory directions given under clause (b) of sub-section (1) and clauses (a) and (b) of sub-section (2) of section 22 or sections 3, 4 and 5 of [the Prevention of Cruelty to Animals Act No.I of 1313 Fasli] [Repealed by A.P. Act No.XXIII of 1958.];
