Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Towns Nuisances Act, 1889 3 of 1889 [23rd December, 1889] CONTENTS 1. Short title Local extent 2. REPEAL 3. Penalty for certain offences in Public street 4. . 5. . 6. . 7. . 8. Police may arrest without warrant on view or offence 9. . 10. . 11. . SCHEDULE 1 :- SCHEDULE Towns Nuisances Act, 1889 3 of 1889 [23rd December, 1889] An Act to provide for the prevention and control of Nuisances outside the Town of Madras. Preamble. - Whereas it is expedient to amend Act XXIV of 1859 and to consolidate and improve the law relating to nuisances in places outside the Town of Madras; It is hereby enacted as follows 1. Short title Local extent :- (1) This Act may be called the Towns Nuisances Act, 1889. (2) It extends to all municipalties and notified areas within the tynion Territory of Delhi. 2. REPEAL :- 1 [*****] 1. Repealed by Repealing and Amending Act, 1901. 3. Penalty for certain offences in Public street :- Whoever in any public place commits any of the following offences shall be liable on conviction to fine not exceeding fifty rupees or to imprisonment of either description not exceeding eight days :- 1[******] (1) Unauthorised use of sound amplifiers at public places. - Whoever uses any sound amplifier except at such times and places and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department not below the rank of a District Superintendent of Police; and 1 [******] Explanation - In this section "public place" means a place (including a road, street or way, whether a thorough-fare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass. 1. Sub-sections (1) to (9) and (11), (12) of section 3 omitted. 4. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 5. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 6. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 7. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 8. Police may arrest without warrant on view or offence :- A n y police officer may arrest without a warrant any person committing in his view any offence made punishable by this Act. 9. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 10. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. 11. . :- 1 [* * * *] 1. Sections 4 to 7 and 9 to 11 omitted in application to Delhi. SCHEDULE 1 SCHEDULE [* * * * *]