Section 9 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
9. Punishment of whipping for certain offences
Whoever contravenes the provisions of any order lawfully promulgated under clause (a) of sub-section (2) of section 23 of the City of Bombay Police Act, 1902 (Bom. IV of 1902), prohibiting the carrying of swords, spears, bludgeons, guns, knives, sticks or lathis, or any other weapon capable of being used as a weapon of offence, or of any corrosive substance or any explosive or disobeys any order lawfully made under section 42 of the Bombay District Police Act, 1890 (Bom. IV of 1890), prohibiting the carrying of arms, cudgels or other weapons or of corresive substances or explosives may be punished with whipping in addition to any other punishment to which he may for such offence be liable under the said Acts.
