Section 40 in The Calcutta Suburban Police Act, 1866
40. Penalty for committing in public streets offences of.—
Whoever, within such limits as shall be from time to time defined by the Commissioner of Police, with the sanction of the said State Government, in any street, thoroughfare or place of public resort, shall commit any of the following offences shall be liable to a fine not exceeding fifty rupees—Driving, etc., elephant or camel(1)Whoever shall drive, ride or lead any elephant or camel without a pass from the Commissioner of Police;Driving vehicle without sufficient light(2)Whoever shall drive any vehicle 6, at any time between three-quarters of an hour after sunset and one hour before sunrise, without a sufficient light;Driving otherwise than on left side of road(3)Whoever, without reasonable cause, shall drive a vehicle otherwise than on the left or near side of the road;Exposing for show horses, cleaning or repairing conveyances or training horses, in places not allowed by Commissioner(4)Whoever shall expose for show, hire or sale any horse or other animal, or any carriage, or shall clean or dress any horse or other animal, or shall clean any carriage or other conveyance, or shall make or repair any part of any cart or carriage, except in cases of accident where repair on the spot it necessary or shall train or break any horse, except in such place and at such times as may be allowed by the Commissioner;Exposing or Keeping articles so as to cause obstruction(4a)whoever exposes or keeps any article so as to cause obstruction in any public thoroughfare;(5)to (9) OmittedLighting fires and discharging guns, fire-works, etc.(10)Whoever shall set fire to burn any straw or other matter, or light any bonfire; or wantonly discharge any firearm or air-gun, or let off, or throw any fire-work, or send up any fire baloon, except at such times and places as shall from time to time be allowed by the Commissioner of Police;Driving cart with insufficient greased wheels(11)Whoever, by driving a hackery or cart with insufficiently greased wheels shall create noise which is reasonably calculated to cause annoyance to persons frequenting or residing near the throughfare in which such hackery or cart is driven;(12)OmittedAffixing bills or otherwise defacing houses, etc.(13)Whoever, without the consent of the owner or occupier, shall affix any bill or notice or any paper, against or upon any building, wall, tree, fence, post, pole or other erection, or shall write upon, deface or mark any such building, wall, tree, fence, post, pole or other erection, with chalk or paint, or in any way whatsoever;Bathing etc., in public street aqueduct.(14)Whoever shall bathe or wash himself in any street, or in, upon, or by the side of, any public tank, reservoir or aqueduct, not being a place set apart for such purpose;Obstructing persons at bathing places(15)Whoever shall obstruct or incommode a person bathing at any place set apart as a bathing place, by wilful intrusion, or by using such place as a landing place, or by anchoring or otherwise fastening or keeping boats, or by washing cattle or dogs, at or near such place, or in any other way;(16)OmittedBeggars(17)Whoever, in any public street, thoroughfare or place shall beg or apply for alams, or shall expose or exhibit any sores, wounds, bodily ailment or deformity with the object of exciting charity or of obtaining alms, or shall seek for or obtain alams, by means of any false statement or pretences;Exposing person, etc.(18)Whoever, wilfully and indecently exposes his person or commits a nuisance by easing himself.
