51. Penalty for drunkenness or riotous or indecent behaviour in street, etc.
- Whoever in any street or public place or in any court, police station or other police office or in any place of public amusement or resort or on board any passenger boat or vessel or in any public passenger vehicle, is found drunk and incapable of taking care of himself or is guilty of any violent, riotous, disorderly or indecent behaviour shall on conviction be liable to fine which may order extend to fifty rupees or to imprisonment for a term which may extend to eight days.Explanation. - 'Public passenger vehicle' means a vehicle used for carrying passengers for hire or reward other than a vehicle which carries passengers for hire or reward under a contract expressed or implied for the use of the vehicle as a whole at or for a fixed or agreed rate or sum.
