Section 358 in The M.P. Municipal Corporation Act, 1956
358. 358. Letting loose or tethering cattle or other animals at public street or place.
Whosoever wilfully or negligently lets loose or tethers cattle or other animal at any public street or place, so as to cause injury to any person, or damage property, or obstruct or endanger the public traffic, or cause public nuisance, shall be punishable with such fine as may be prescribed by the State Government, not exceeding one thousand rupees. [Substituted by M.P Act [No. 6 of 2023]].
