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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Madras Presidency - Subsection

Section 71(xiv) in The Madras City Police Act, 1888

(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.