Section 601(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable [with imprisonment which may extend to six months or with fine which may extend to two thousand rupees.] [Substituted by Act No.28 of 2005.][(1-A) An offence punishable under sub-section (1) shall be cognizable.] [Inserted by Act No.28 of 2005.]
