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State of Haryana - Section

Section 160 in The Haryana Municipal Act, 1973

160. Nuisance by children and others.

- Whoever permits any person under his control to whom the provisions of Sections 82, 83 and 84 of the Indian Penal Code, 1860, are applicable to commit a nuisance upon any street or into any public sewer or drain or any drain communicating therewith, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.