Section 3(5) in The Andhra Pradesh Towns Nuisances Act, 1889
(5)Obstructing thoroughfare:—Whoever causes any vehicle to remain or stand longer than may be necessary for loading or unloading except at places appointed for the purpose, or fastens any horse or other animal so as to cause obstruction or in any way wilfully obstructs or causes obstruction to the free passage of any thorough fare.
