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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(1) in The Madras City Police Act, 1888

(1)Whoever, in any public place, office, station-house or Court, or in any place of public amusement or on board of any passenger boat or vessel, is --
(a)found drunk and incapable of taking care of himself ; or
(b)found drunk and under the influence of liquor or drug ; or
(c)found behaving in a violent or boisterous or disorderly or riotous or indecent manner or using any threatening, abusive or insulting words which causes or is likely to cause a breach of public peace.