256. Halting vehicles or animals on public grounds.
- Where any land vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] [or any public place] [Substituted by U.P. Act No. 7 of 1949.] is, without the permission in writing of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], used as a halting place for any vehicle or animal or as a place of encampment, the owner or a keeper of the vehicle or animal or the person encamping, as the case may be, shall be liable on conviction to a fine which may extend to [one hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees and in the case of a continuing breach, to a further fine which may ox tend to [ten] [Substituted by U.P. Act No. 26 of 1964.] rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the commission of the offence.
