Cantonments Act, I924

118.Penalty for causing nuisances:-

(1) Whoever-

(a) in any street or other public place within a cantonment,-

(i) is drunk and disorderly or drunk and incapable of taking care of himself; or

(ii) uses any threatening, abusive or insulting words, or behaves in a threatening or insulting manner with intent to provoke a breach of the peace, or whereby a breach of the peace is likely to be occasioned; or

(iii) cases himself, or willfully or indecently exposes his person; or

(iv) loiters or begs importunately, for alms; or

(v) exposes or exhibits, with the object of exciting charity, any deformity or disease or any offensive sore or wound; or

(vi) carries meat exposed to public view; or

(vii) is found gaming; or

(viii) pickets animals, or collects carts; or

(ix) being engaged in the removal of night-soil or other offensive matter or rubbish, willfully or negligently permits any portion thereof to spill or fall, or neglects to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or

(x) without proper authority affixes upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document; or

(xi) without proper authority defaces or writes upon or otherwise marks any buildings monument, post. wall, fence, tree or other thing; or

(xii) without proper authority removes, destroys, defaces or otherwise obliterates any notice or other document put up or exhibited under this Act; or

(xiii) without proper authority displaces, damages, or makes any alteration in, or otherwise interferes with, the pavement, gutter, stormwater-drain, flags or other materials of any such street, or any lamp, bracket, direction-post, hydrant or water-pipe maintained by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] in any such street or public place, or extinguishes a public light; or

(xiv) carries any corpse not decently covered or without taking due precautions to prevent risk of infection or injury to the public health or annoyance to passers-by or to persons dwelling in the neighborhood; or

(xv) carries night-soil or other offensive matter or rubbish at any hour prohibited by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] by public notice , or in any pattern of cart or receptacle which has not been approved for the purpose by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board], or fails to close such cart or receptacle when in use; or

(b) carries night-soil or other offensive matter or rubbish along any route in contravention of any prohibition made in this behalf by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] by public notice; or

(c) deposits, or causes or permits to be deposited, earth or materials of any description, or any offensive matter or rubbish, in any place not intended for the purpose in any street or other public place or waste or unoccupied land under the management of the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board]; or

(d) having charge of a corpse fails to bury, burn or otherwise lawfully dispose of the same within twenty-four hours after death; or

(e) makes any grave or buries or burns any corpse in any place not set apart for such purpose; or

(f) keeps or uses, or knowingly permits to be kept or used, any place as a common gaming house, or assists in conducting the business of any common gaming house; or

(g) at any time or place at which the same has been prohibited by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] by public notice, beats a drum or tom-tom, or blows a horn or trumpet, or beats any utensil, or sounds any brass or other instrument, or plays any music; or

(h) disturbs the public peace or order by singing, screaming or shouting; or

(I) lets loose any animal so as to cause, or negligently allows any animal to cause, injury, danger, alarm or annoyance to any person; or

(j) being the occupier of any building or land in or upon which an animal dies, neglects within three hours of the death of the animal, or, if the death occurs at night, within three hours after sunrise, either-

(i) to report the occurrence to the Executive Officer or to an officer, if any, appointed by him in this behalf with a view to securing the removal and disposal of the carcass by the public conservancy establishment; or

(ii) to remove and dispose of the carcass in accordance with any general directions given by the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] by public notice or any special directions given by the Executive Officer on receipt of such report as aforesaid; or

  (k) save with the written permission of the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] and in such manner as it may authorize, stores or uses night-soil, manure, rubbish or any other substance emitting an offensive smell; or

 (l) uses or permits to be used as a latrine any place not intended for that purpose;

shall be punishable with fine which may extend to fifty rupees.

(2) Whoever does not take reasonable means to prevent any child under the age of twelve years being in his charge from easing himself in any street or other public place within the cantonment shall be punishable with fine which may extend to twenty-five rupees.

(3) The owner or keeper of any animal found picketed or straying without a keeper in a street or other public place in a cantonment shall be punishable with fine which may extend to twenty rupees.

(4) Any animal found picketed {Ins.by Act 2 of 1954, s.16.} [or straying] as aforesaid may be removed by any officer or servant of the {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority".} [Board] or by any police officer to a pound {The words "as if the animal had been found straying" were omitted, ibid.}

Dogs

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