- Whoever in any public place commits any of the following offences shall be liable on conviction to fine not exceeding fifty rupees or to imprisonment of either description not exceeding eight days:-(1)Whoever drives or rides any animal, or drives, drags or pushes any vehicle, in a rash or negligent manner.(2)Whoever by negligence or ill-usage in driving cattle causes any mischief or obstruction by such cattle.(3)Whoever without reasonable excuse and so as to cause danger or obstruction to any person shall drive, drag or push any vehicle otherwise than on the near or left side of the road.(4)Whoever, being in charge of any vehicle or cattle, leaves it or them at such a distance as not to have the same under due control.(5)Whoever causes any vehicle to remain or stand longer than may be necessary for loading or unloading except at places appointed for the purpose, or fastens any horse or other animal so as to cause obstruction or in any way wilfully obstructs or causes obstruction to the free passage of any through fare.(6)Whoever exposes goods for sale so as to cause obstruction.(7)Whoever negligently lets loose any horse or suffers any ferocious dog to be at large without a muzzle or sets on or urges any dog or other animal to attack, worry or put in fear any person or cattle.(8)[ Repealed.] [Clause (8) was repealed by section 14 of the Andhra Pradesh (Andhra Area) Prevention of Begging Act, 1945 (Act XIII of 1945). This was permanently re-enacted by section 2 of and the First Schedule to the Andhra Pradesh (Andhra Area) Re-enacting and Repealing (No.I) Act, 1948 (Act VII of 1948).](9)Whoever without reasonable excuse throws or lays down any dirt, filth, rubbish, or any stones or building materials.(10)Whoever uses any sound amplifier except at such times and places and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department not below the rank of a Deputy Superintendent of Police.(11)Whoever wilfully and indecently exposes his person or commits a nuisance by easing himself and whoever, having the care or custody of any child under seven years of age, omits to prevent such child from committing a nuisance as aforesaid.(12)Whoever is found drunk and incapable of taking care of himself, or is guilty of any riotous, disorderly or indecent behaviour.Explanation. - In this section "public place" means a place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass.[XXX] [This paragraph was repealed by section 14 of the Andhra Pradesh (Andhra Area) Gaming Act, 1930 (Act III of 1930)]
