Section 41 in The Calcutta Suburban Police Act, 1866
41. Penalty for drunkenness riotous or indecent behaviour in public.—
Whoever is found drunk and is incapable of taking care of himself, or is guilty of any riotous or indecent behaviour in any public street or thoroughfare, or in any place of public amusement or resort, shall be liable, on summary conviction before a Magistrate, to a fine not exceeding twenty rupees, or to imprisonment, with or without hard labour, for a term not exceeding eight days.
