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State of Gujarat - Section

Section 100 in The Gujarat Police Act, 1951

100. Causing obstruction or mischief by animal.

- No person shall cause obstruction, damage, injury, danger, alarm or mischief in any street or public place,-(i)by any misbehaviour, negligence or ill-usage in the driving, management, treatment or care of any animal or vehicle; or(ii)by driving any vehicle or animal laden with timber, poles, or other unwieldy articles through a street or public place contrary to any regulation made in that behalf and published by a competent authority.