- Whoever, -(a)in any public street or public place,-(i)eases himself; or(ii)loiters or begs importunately, for alms; or(iii)exposes or exhibits, with the object of exciting charity, any deformity or disease or any offensive sore or wound; or(iv)carries meat exposed to public view; or(v)without proper authority pickets animals, or collects carts; or(vi)without proper authority affixes upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document; or(vii)without proper authority defaces or writes upon or otherwise marks any building, monument, post, wall, fence, tree or other thing; or(viii)without proper authority removes, destroys, defaces or otherwise obliterates any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder; or(b)makes any grave or burns or buries any corpse at any place not set apart for such purpose; or(c)at any time or place at which the same has been prohibited by the municipal council by public or special notice, beats any drum or TOM-TOM, or blows as horn or trumpt, or beats any utensil, or sounds any brass or other instrument, or plays, any music; or(d)without proper authority disturbs the public peace or order by singing, screaming or shouting, or by using any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loudÂspeaker; or(e)lets loose any animal so as to cause, or negligently allows any animal to cause injury, danger, alarm or annoyance to any person; or(f)save with the written permission of the Municipal Commissioner or Chief Officer and in such manner as he may authorise, stores or uses night soil, cow-dung, manure, rubbish or any other substance emitting an offensive smell; or(g)uses or permits to be used as a latrine any place not intended for that purpose;shall, be punished with fine which may extend to one hundred rupees.Regulation of markets, sale of goods, etc.
