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State of Telangana - Section

Section 72 in Hyderabad City Police Act, 1348 F

72. Contravention of notices affixed in Government buildings.

- Whoever in any Court or Police Station or Police office or building used for Government purposes or building occupied by any public body, smokes or spits in contravention of a notice approved by the Government and affixed to some conspicuous place in such Court, station, office or building shall be punished with fine which may extend to fifty rupees.