Section 357 in The M.P. Municipal Corporation Act, 1956
357. Control of elephants, etc.
- Whoever, being in charge of any elephant, camel or bear, omits on being requested so to do to remove as far may be practicable his elephant, camel or bear to a safe distance on the approach of a horse, whether, ridden or driven or any vehicle drawn by bullocks, shall be punishable with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'twenty rupees.],
