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State of Odisha - Section

Section 66 in The Orissa Urban Police Act, 2003

66. Causing obstruction or mischief by animal.

- No person shall cause obstruction, damage, injury, danger, alarm or mischief in any street or public place -
(a)by misbehaviour, negligence or ill-usage in the driving, management, treatment or care of any animal or vehicle; or
(b)by driving any vehicle or animal laden with timber, poles or other unwieldy articles through a street or public place contrary to any regulation made in that behalf.