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State of Madhya Pradesh - Section

Section 16 in The M.P. Highway Rules, 1939

16.

(1)No person in charge of, or having control over, any animal used for riding or draught shall allow such animal to stand or move on any Government road or place without rider or driver.
(2)No person in charge of, or having control over any cattle shall allow such cattle to stray or lie on any such road or place so as to cause inconvenience or danger to any person travelling on it.
(3)No person shall tether any cattle on the top or flank of such road, or shall stall cattle on such road.