Whoever in any street, or public place(a)cleans any article of furniture, or any vehicle or grooms any animals.(b)except at such time and place as are permitted by the Commissioner of City Police, Hyderabad makes any part of any vehicle, or save in case of a serious accident rendering repair on the spot unavoidable, repairs any part of any vehicle,(c)drives, leads, or propels on any path meant for pedestrians, any vehicle or rides any animal other than a perambulator, or(d)except at such times and places as the Commissioner of City Police, Hyderabad may have permitted, trains or breaks any house.(e)sets on or urges a dog or other animal to attack, worry or put in fear any person or animal,(f)negligently lets loose any horse, or other animal so as to cause danger, injury, alarm or annoyance or lets loose any ferocious dog without a muzzle,(g)causes obstruction, damage, injury by any misbehaviour, negligence or ill-usage in the driving or supervision or treatment or care of any cattle or animal.(gg)without the consent of the owner of occupier in any manner affixed any bill, notice, document, paper or other thing, upon the street or public place, or upon any place of public resort or upon any building, monument, statue, effigy, post, wall, fence, tree or other erection therein, or in any manner defaces, disfigures, writes, upon or otherwise marks, or cause to be defaced, disfigured, written upon, or otherwise marked, the street, public place or any such place or public resort, building, monument, statute, effigy, post, wall, fence, tree or erection.(h)obstructs or otherwise causes inconvenience to a person by wilful intrusion or by improper use of a place at which bathing is permitted,(i)flies a kite in a manner likely to cause danger, alarm or injury to any person or house or property, shall, for every such offence, be punished with fine which may extend to fifty rupees.
