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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Madras Presidency - Subsection

Section 75(2) in The Madras City Police Act, 1888

(2)Whoever is --
(a)found drunk and behaving in a violent or riotous or indecent manner in a private place, or causing nuisance or annoyance to the public or to neighbours or,
(b)found drunk and under the influence of liquor or drug while driving or riding a vehicle, shall be liable on conviction to imprisonment not exceeding six months or fine not exceeding one thousand rupees.