Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Bengal Presidency - Subsection Section 23(iii) in The Howrah Offences Act, 1857 (iii)Whoever, being in charge of a cart, carriage or horse, leaves it at such a distance as not to have the same under due control:
