(1)Any persons who commits any of the following offences on any road, or street or thoroughfare, or any open place, within the limits of any area specially notified by the State Government for the purpose of this Section, to the inconvenience, annoyance or danger of the residents or passers-by shall, on conviction by a court, be liable to a fine.(a)allowing any cattle to stray, or keeping any cattle or conveyance of any kind standing longer than is required for loading or unloading or for taking up or setting down passengers, or leaving any conveyance in such a manner as to cause inconvenience or danger to the public ;(b)being found intoxicated and riotous ;(c)neglecting to fence in or duly protect any well, tank, hole or other dangerous places or structure under his charge or possession ; or otherwise creating a hazardous situation in a public place ;(d)defacing, or affixing notices, or writing graffiti on walls, building or other structures without prior permission of the custodian of the property;(e)will fully entering or remaining without sufficient cause in or upon any building belong to the Government or land ground attached thereto, or on any vehicle belonging to Government;(f)knowingly spreading rumours or causing a false alarm to mislead the police, fire brigade or any other essential service or ;(g)will fully damaging or sabotaging any public alarm system ;(h)knowingly and will fully causing damage to an essential service, in order to cause general panic among the public;(i)acting in contravention of a notice publicly displayed by the competent authority in any government building ;(j)causing annoyance to a woman by making indecent overtures or calls or by stalking.;
