(1)Any person, committing following offence, causing inconvenience, annoyance to the residents or commuters on any street or lane or common road within the border of the area specially notified by the District Magistrate or on the open space in the vicinity, thereof shall, on conviction, be liable to pay a fine, which may extend to a maximum of Five Thousand Rupees:(a)Negligently let loose any animal, or allow animal or vehicle, which has to be loaded or unloaded, or has to take up or set down passengers, to remain there for longer than may be necessary for such purpose or leaving any vehicle standing in a disorderly manner.(b)Found drunk and creating disturbance.(c)Neglects to fence in or duly protect any well, tank, pond, or other dangerous place or structure in his control or occupation, or causes obstruction in any other manner in public place.(d)Without the prior consent of the owner defaces of affixes any bill or writes slogan on walls, buildings or any other structure.(e)Willfully enter into any Government building, land or field connected therewith without any sufficient reasons.(f)Knowingly creates rumours, gives false alarms in order to create confusion in police. Fire brigade or other necessary services.(g)Knowingly destroys or damages any public alarm system.(h)Knowingly and willfully causes damage to spread terror in public.(i)Contravenes notices displayed in the public by competent authority in any Government building.(j)Provided the police takes cognizance of the offence on the complaint lodged by any authorised officer of the concerned office.(k)Harassing any women by passing lewd remarks, indecent proposal, or indication or by following her clandestinely.Provided police takes cognizance of such an offence on complaints made only by the victim.(2)It shall be lawful for any police officer to arrest such person who commits any of the offences mentioned under sub-section (1). However, the person so arrested shall be released on bail of personal bond.
