(1)Any person, who commits any of the following offences, on any road, or street, thoroughfare, or any open place, which may cause inconvenience, annoyance or danger to the residents or passers-by, shall, on being found guilty by a court, be punished with a fine minimum (sic of) Rs Five hundred and maximum Rs One thousand, such as—(a)being found intoxicated and riotous or found to be committing a nuisance in public;(b)knowingly spreading rumours or causing a false alarm to mislead the police, fire brigade, or any other essential service.
