(1)Any person who commits any of the following offences on any road, or street or thoroughfare, or any open place, within the limits of any area specially notified by the State Government or a Local Government for the purpose of this Section, to the inconvenience, annoyance or danger of the residents or passers-by shall, on conviction by a Court, be liable to a fine:(a)allowing any cattle to stray, or keeping any cattle or conveyance of any kind standing longer than is required for loading or unloading or for taking up or setting down passengers, or leaving any conveyance in such a manner as to cause inconvenience or danger to the public;(b)being found intoxicated and /riotous;(c)neglecting to fence in or duly protect any well, tank, hole or other dangerous place or structure under his charge or possession; or otherwise creating a hazardous situation in a public place;(d)defacing, or affixing notices, or writing graffiti on walls, buildings or other structures without the prior permission of the custodian of the property;(e)willfully entering or remaining without sufficient cause in or upon any building belonging to the Government or land or ground attached thereto, or on any vehicle belonging to Government;(f)knowingly spreading rumours or causing a false alarm to mislead the police fire brigade or any other essential service or;(g)willfully damaging or sabotaging any public alarm system;(h)knowingly and willfully causing damage to an essential service, in order to cause general panic among the public;(i)acting in contravention of a notice publicly displayed by the competent authority in any government building, provided that the police shall take cognizance of this offence only upon a complaint made by an authorized functionary of the concerned office;(j)causing annoyance to a woman by making indecent overtures or calls or by stalking, provided that the Police shall take cognizance of this offence only upon a complaint made by the victim;(k)throwing dirt, waste materials, plastic bags etc. in jhoras';(l)unloading or keeping any construction material etc, on a street, road or thoroughfare that may cause obstruction to the movement of the people or vehicles;(m)slaughtering any cattle, cleans any carcass or rides or drives any cattle recklessly on any road or in any open place to the obstruction, inconvenience, annoyance, risk danger or damage of the residents or passers-by;(n)neglects to fence in or protect any well, tank or other dangerous place or structure.(2)The State Government may, by notification in the Official Gazette, prescribe a minimum amount of fine that shall be imposed on a person on conviction for any offence mentioned in sub-Section (1).(3)It shall be lawful for any police officer to take into custody, without a warrant, whoever commits any of the offences mentioned in sub-section (1).(4)Whoever commits any offence under sub-Section (1), on subsequent conviction shall be liable to enhanced punishment.
