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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Bengal Presidency - Subsection

Section 66(13) in The Calcutta Police Act, 1866

(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.