Section 118(1)(a) in Cantonments Act, 1924

[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1)(a) in Cantonments Act, 1924

(a)in any street or other public place within a cantonment,-

(i)is drunk and disorderly or drunk and incapable of taking care of himself; or

(ii)uses any threatening, abusive or insulting words, or behaves in a threatening or insulting manner with intent to provoke a breach of the peace, or whereby a breach of the peace is likely to be occasioned; or

(iii)cases himself, or willfully or indecently exposes his person; or

(iv)loiters or begs importunately, for alms; or

(v)exposes or exhibits, with the object of exciting charity, any deformity or disease or any offensive sore or wound; or

(vi)carries meat exposed to public view; or

(vii)is found gaming; or

(viii)pickets animals, or collects carts; or

(ix)being engaged in the removal of night-soil or other offensive matter or rubbish, willfully or negligently permits any portion thereof to spill or fall, or neglects to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or

(x)without proper authority affixes upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document; or

(xi)without proper authority defaces or writes upon or otherwise marks any buildings monument, post.wall, fence, tree or other thing; or

(xii)without proper authority removes, destroys, defaces or otherwise obliterates any notice or other document put up or exhibited under this Act; or

(xiii)without proper authority displaces, damages, or makes any alteration in, or otherwise interferes with, the pavement, gutter, stormwater-drain, flags or other materials of any such street, or any lamp, bracket, direction-post, hydrant or water-pipe maintained by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] in any such street or public place, or extinguishes a public light; or

(xiv)carries any corpse not decently covered or without taking due precautions to prevent risk of infection or injury to the public health or annoyance to passers-by or to persons dwelling in the neighborhood; or

(xv)carries night-soil or other offensive matter or rubbish at any hour prohibited by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] by public notice , or in any pattern of cart or receptacle which has not been approved for the purpose by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"], or fails to close such cart or receptacle when in use; or

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Union of India - Subsection

Section 118(1)(a) in Cantonments Act, 1924