66. Penalty for committing in Public streets the offence of
Whoever, within such limits as shall be from time to time defined by the Commissioner of Police, with the sanction of the said State Government in any street, thoroughfare or place of public resort, commits any of the following offences, shall be liable, on summary conviction before a Magistrate, to a fine not exceeding fifty rupees:--Driving, etc, elephant or camel(1)Whoever drives, rides or leads any elephant or camel without a pass from the Commissioner of Police;Driving vehicle without sufficient light(2)Whoever drives any vehicle at any time between three quarters of an hour after sunset and one hour before sunrise, without a sufficient light;Driving other than left side of road(3)Whoever without reasonable cause, shall drive a vehicle otherwise than on the left or near side of the road;Exposing for show or training horses, or cleaning conveyances in places not allowed(4)Whoever exposes for show, hire or sale, any horse or other animal, or any carriage, or cleans or dresses any horse, or other animal, or cleans any carriage or other conveyance, or makes or repairs any part of any cart or carriage, except in cases of accident where repair on the spot is necessary, or trains or breaks any horse except in such place and at such times as may be allowed by the Commissioner;Exposing or keeping articles so as to cause obstruction(4a)Whoever exposes or keeps any article so as to cause obstruction in any public thoroughfare;(5)to (9) OmittedDriving cart with insufficiently greased wheels(10)Whoever, by driving hackery or cart with insufficiently greased wheels, shall create a noise which is reasonably calculated to cause annoyance to persons freqenting or residing near the thoroughfare in which such hackery or cart is driven;Lighting fires and discharging guns, fire-works, etc.(11)Whoever sets fire to or burns any straw or other matter, or lights any born-fire, or wantonly discharges any fire-arm, or air-gun, or lets off or throws any fire work, or sends up any fire-baloon, in or near any street or thoroughfare except at such times and places as shall from time to time be allowed by the Commissioner of Police;Illuminations(12)Omitted.Affixing bills or otherwise defacing houses, etc.(13)Whoever without the consent of the owner or occupire afixes any bill or notice or any paper against or upon any building, wall, tree, fence post, pole or other erection, or writes upon, defaces or marks any such building, wall, tree, fence, post, pole or other erection with chalk or paint, or in any way whatsoever;Bathing, etc., in public street or aqueduct.(14)Whoever baths or washes himself in any street or in, upon or by the side of any public tank, reservoir or aqueduct, not being a place set apart for such purpose;Obstructing persons at bathing places(15)Whoever obstructs or incommodes a person bathing at any place set apart as a bathing place, by wilful intrusion, or by using such place as a landing-place or by anchoring or otherwise fastening or keeping boats, or by washing cattle or dogs, at or near such place, or it any other way.
