Section 442 in Karnataka Municipal Corporations Act, 1976
442. Penalty for leaving vehicle or animal in dangerous position in public street.
(1)No person in charge of a vehicle or animal shall cause or allow the vehicle or animal to remain at rest on any public street or public place in such a position or in such a condition or in such circumstances as to cause or is likely to cause danger, obstruction or undue in-convenience or nuisance to other users of the public street and no person in charge of a vehicle or animal shall allow any vehicle or animal to stand in a public street or public place unless it is under adequate control.(2)Whoever contravenes sub-section (1) shall on conviction be punished with fine which may extend to one hundred rupees.
