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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Haryana - Subsection

Section 194(1) in The Haryana Municipal Act, 1973

(1)Whoever, without the permission of the committee, pickets animals or collects or carts on any street, or uses any street as a halting place for vehicles or animals of any description or as a place of encampment or causes or permits animals to stray shall be punishable with a fine which shall not be less than twenty-five rupees and not more than two hundred rupees.