73. Penalty for committing nuisance in public place.
- Whoever in or by the side of or near to any [public place] [Substituted for words 'public street, place or thoroughfare' by section 2(vii) of the Chennai City Police and Towns Nuisances (Amendment) Act 1941 (Tamil Nadu Act XXIII of 1941). This Act was permanently re-enacted by section 2(1) of, and the First Schedule to, the Tamil Nadu Re-enacting Act, 1949 (Tamil Nadu Act X of 1949).], wilfully and indecently exposes his person, or commits a nuisance by easing himself, and whoever having the care or custody of any child under seven years of age omits to prevent such child from committing a nuisance as aforesaid, shall be liable on conviction of fine not exceeding fifty rupees.
