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Bengal Presidency - Section

Section 68A in The Calcutta Police Act, 1866

68A. Penalty for committing a nuisance in streets

Whoever wilfully and indecently exposes his person, or commits a nuisance by easing himself, in, or by the side of, or near to, any public street or thoroughfare or place, shall be liable, on summary conviction before a Magistrate, to a fine not exceeding ten rupees or, in default thereof, to imprisonment, with or without hard labour, for a term not exceeding three days.