(1)Any person, who commits any of the following offences, on any road, or street, thoroughfare, or any open place, which may cause inconvenience, annoyance or danger to the residents or passers-by, shall, on being found guilty by a court, be punished with a fine minimum (sic of) Rs Five hundred and maximum Rs One thousand, such as—(a)being found intoxicated and riotous or found to be committing a nuisance in public;(b)knowingly spreading rumours or causing a false alarm to mislead the police, fire brigade, or any other essential service.(2)It shall be lawful for any police officer to take into custody without a warrant, any individual, who commits any of the offences mentioned under sub-section (1) and fails to compound that offence on the spot.(3)The offences mentioned under this section, may be compounded on the spot, on depositing half of the minimum prescribed amount with the police officers, specially empowered in this behalf.(4)A person, detained in custody under sub-section (1), shall be released as soon as the offence has been compounded, otherwise such person shall be produced before the Magistrate, having jurisdiction within 24 hours of being taken into custody.
