73A. [ Penalty for writing upon streets, etc. [Section 73-A was inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1984 (Tamil Nadu Act 19 of 1984).]
- Whoever, -(i)writes upon or otherwise mark any road, streets or way whether a thoroughfare or not to which the public are granted access or over which they have a right to pass; or(ii)writes upon or otherwise marks any wall; or(iii)causes any such road, street or way or any wall to be written upon or otherwise marked,if such writing or marking offends against decency or morality or promotes on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, disharmony, feelings of enmity or hatred or ill-will between different religious, racial, language or regional groups or castes or communities, shall be liable on conviction to fine not exceeding five hundred rupees or to imprisonment which may extend to three months or with both.]
