115 Schedule IV
(See Section 314)
Cases In Which Police May Arrest Without Warrant
Part A
| Section |
Subject |
| 174 |
Making or selling of food, etc., or washing of clothes, by infected person. |
| 289(1)(a)(i) |
Drunkenness, etc. |
| PART B |
| 183(1) |
Remaining in, or re-entering, cantonment after notice of expulsion for failure to attend hospital or dispensary. |
| 259 |
Destroying, etc., name of street or number affixed to building. |
| 282 |
Feeding animal on faith, etc. |
| 289(1)(a)(ii) |
Using threatening or abusive words, etc. |
| 289(1)(a)(iii) |
Indecent exposure of person, etc. |
| 289(1)(a)(iv) |
Begging. |
| 289(1)(a)(v) |
Exposing deformity, etc. |
| 289(1)(a)(vii) |
Gaming. |
| 289(1)(a)(xii) |
Destroying notice, etc. |
| 289(1)(a)(xiii) |
Displaces, damages, alters, pavements, gutter, storm water drain. |
| 289(1)(f) |
Keeping common gaming-house, etc. |
| 289(1)(g) |
Beating drum, etc. |
| 289(1)(h) |
Singing, etc., so as to disturb public peace or order. |
| 290(6) |
Setting loose, or setting on, ferocious dog. |
| 296 |
Discharging fire-arms, etc., so as to cause danger. |
| 300 |
Loitering or importuning for sexual immorality. |
| 304(a) |
Remaining in, or returning to, a cantonment after notice of expulsion. |
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