Section 3(12) in Telangana Towns Nuisances Act, 1889
(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public are granted access or have a right to resort, or over which they have a right to pass.[XXX] [This paragraph was repealed by section 14 of the Andhra Pradesh (Andhra Area) Gaming Act, 1930 (Act III of 1930)]
