71. - Penalty for certain offence in public place. Rash or negligent driving
Whoever, in any public place commits any of the following offences, shall be liable on conviction to fine not exceeding two hundred and fifty rupees, or to imprisonment which may extend to three months :Provided that a person convicted for an offence under clause (xvi) shall also be liable to pay by way of compensation to the owner or occupier such amount not exceeding five hundred rupees as the court may, by order, direct which may, in the opinion of the court be reasonably incurred by such owner or occupier in erasing and colour-washing the portion of the public place or any building, monument, statue, effigy, post, wail, fence, tree or other erection therein which has been defaced, disfigured, written upon or otherwise marked(i)Rash or negligent driving-- Whoever drives or rides any animal, or drives, drags or pushes any vehicle in a rash or negligent manner.(ii)Causing obstruction by negligence in driving cattle--Whoever by negligence or ill-usage in driving cattle causes any mischief or obstruction by such cattle.(iii)Driving, etc., elephant or camel without Commissioner's permission-- Whoever drives, rides or leads any elephant or camel without permission from the Commissioner.(iv)Omitted by Madras Act No.7 of 1940.(v)Driving etc., otherwise than in accordance with the rules of road-- Whoever, without reasonable cause, drives, drags or pushes any vehicle otherwise than in accordance with the rules of the road notified from time to time by the State Government or fails, to obey the direction of Police Officer for the time being in-charge of the regulation of traffic!(vi)Driving etc., vehicles without springs otherwise than on side of road-- Whoever drives, drags or pushes any vehicle without springs on any road or street except on the side thereof.(vii)Driving etc., animals or vehicles on a foot-way--Whoever leads or rides any animal, or drives, drag or pushes any vehicle, upon any foot-way, or fastens animal so that it can stand across or upon any foot-way.(viii)Permitting cattle or vehicle to be under control of child--Whoever permits any cattle or vehicle to be under the control of a child under the age of twelve years.(ix)Leaving vehicle or cattle without due control-- Whoever, being in-charge of any vehicle or cattle, leaves it or them at such distance as not to have the same under due control.(x)Exposing for show animal or vehicle, making or repairing vehicle, or training horses except as allowed by Commissioner-- Whoever cleans or exposes for show, hire or sale any animal or vehicle, or makes or repairs part of any vehicle except in cases of accident where repair on the spot is necessary, or trains or breaks any horse except in such places and at such times as may be allowed by the Commissioner.(xi)Obstructing thoroughfare-- Whoever causes any vehicle to remain or stand longer than may be necessary for loading or unloading, except at places appointed for the purpose by the Commissioner, or fastens any horse or other animal so as to cause obstruction ; or in any way wilfully obstructs or causes obstruction to the free passage of any thoroughfare.(xii)Letting loose horses or ferocious dogs-- Whoever negligently lets loose any horse, or suffers any ferocious dog to be at large without a muzzle, or sets on or urges any dog or other animal to attack, worry or put in fear any person or cattle.(xiii)Conveying article which projects more than one and half metres-- Whoever conveys through the streets any article which projects more than one and half metres in front or behind the vehicle or vehicles on which it is placed.(xiv)Flying a kite, wantonly frightening horse, etc-- Whoever flies a kite or wantonly frightens any horse, or in driving, dragging or pushing any vehicle creates a noise reasonably calculated to cause danger to that persons using the thoroughfare.(xv)Playing music, beating tom-tom, etc-- Whoever beats a drum or tom-tom, or blows a horn or trumpet, or beats or sounds any brass or other instrument or utensil except at such times and places and subject to such conditions as shall, from time to time, be allowed by the Commissioner.(xvi)Affixing bill or defacing walls-- Whoever whether by himself or by any other person on his behalf r, without the consent of the owner or occupier, in any manner affixes or causes to be affixed any bill, notice, document, paper, or other thing upon any public place 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 causes to be defaced, disfigures, written upon, or otherwise marked, any such public place or any such building, monument, statue, effigy, post, wall, fence, tree or erection.(xvii)Bathing in public street-- Whoever bathes or washes himself or any other person, or any animal or clothing, except in a place set apart for such purpose.(xviii)Intruding on or fouling, bathing-place-- Whoever obstructs or incommodes a person bathing at any place set apart as a bathing place bywilful intrusion, or by washing cattle or dogs at or near such place, or in any other way.(xix)Using indecent or threatening language-- Whoever uses any indecent, threatening, abusive or insulting words or behaves in a threatening or insulting manner, or posts up of affixes or exhibits any indecent, threatening, abusive or insulting paper or drawing with intent to provoke a breach of the peace, or whereby a breach of the peace may be occasioned.(xx)Organising assembly without providing petromax lights in addition to electric light-- Whoever organises any assembly meeting or procession between sunset and sunrise without providing sufficient petromax lights in addition to electric lights.
