75. [ Penalty for drunkenness or riotous or indecent behaviour in public place. [Substituted by Madras City Police-(Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.]
(1)Whoever, in any public place, office, station-house or Court, or in any place of public amusement or on board of any passenger boat or vessel, is -(a)found drunk and incapable of taking care of himself; or(b)found drunk and under the influence of liquor or drug; or(c)found behaving in a violent or boisterous or disorderly or riotous or indecent manner or using any threatening, abusive or insulting words which causes or is likely to cause a breach of public peace shall be liable, on conviction, to imprisonment not exceeding six months or fine not exceeding one thousand rupees.(2)Whoever is -(a)found drunk and behaving in a violent or riotous or indecent manner in a private place, or causing nuisance or annoyance to the public or to neighbours; or(b)found drunk and under the influence of liquor or drug while driving or riding a vehicle, shall be liable on conviction to imprisonment not exceeding six months or fine not exceeding one thousand rupees.]
