23. Penalty for the offences in public streets, etc.
- Whoever, in any public street, road, thoroughfare or place of public resort, commits any of the following offences, shall be liable to a fine not exceeding twenty rupees :-(i)Whoever drives or rides any animal or drives any vehicle in a manner so rash or negligent as to indicate a want of due regard for the safety of others:(ii)Whoever negligently lets loose any horse, or suffers to be at large any ferocious dog without a muzzle, or sets on or urges any dog or other animal to attack, worry or put in fear any person, horse or other animal:(iii)Whoever, being in charge of a cart, carriage or horse, leaves it at such a distance as not to have the same under due control:(iv)Whoever fastens any animal so as to cause obstruction or danger to passengers:(v)Whoever cruelly beats, abuses or tortures any animal:(vi)Whoever sets fire to or burns any straw or other matter, or lights any bonfire, or wantonly discharges any firearm or air-gun, or lets off or throws any firework, or sends up any fire-balloon.
