LexThe Telangana Towns Nuisances Act, 1889.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA TOWNS NUISANCES ACT, 1889.
(ACT NO.III OF 1889.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title.
2. Enactments repealed.
3. Penalty for certain offences in public places.
4. Neglecting to fence in well, tank, etc.
5. Penalty for cruelty to animals.
6. Repealed.
7. Repealed.
8. Power to arrest without warrant on view of offence.
9. Repealed.
10. Destruction of stray dogs.
11. Act to form part of District Police Act.
THE TELANGANA TOWNS NUISANCES ACT, 1889.1
ACT No.III OF 1889.
1. (1) This Act may be called 2[the Telangana Towns
Nuisances Act, 1889.]
(2) Section 1 of this Act extends to the whole of the
3[State of 2Telangana]. The remaining sections extend to all
towns in the said State which may have been or may
hereafter be declared to be municipalities under 4[the
Andhra Pradesh (Andhra Area) District Municipalities Act,
1920 (Act V of 1920)], or other Act of the same nature for the
time being in force; and the State Government may from
time to time by notification in the Official Gazette , extend
such sections or any part or parts thereof permanently or for
a time or for specified occasions only, from such date as
may be specified in the notification to any other local area in
the 3[State of 2Telangana] and may cancel or modify any
such notification.
2. Repealed by the Amending Act, 1901 (Central Act 11 of
1901).
1. The Andhra Pradesh Towns Nuisances Act, 1889 in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws
Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated
01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
3. Substituted for the words “State of Andhra” by section 3 of and
Schedule to the Andhra Pradesh Extension of Laws Act, 1958 (And hra
Pradesh Act XXIII of 1958).
4. Repealed by Act No.6 of 1965.
Short title.
Enactments
repealed
Local extent.
2 [Act No.III of 1889]
3. 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) Whoever drives or rides any animal, or drives, drags
or pushes any vehicle, in a rash or negligent manner.
(2) Whoever by negligence or ill -usage in driving cattle
causes any mischief or obstruction by such cattle.
(3) Whoever without reasonable excuse and so as to
cause danger or obstruction to any person shall drive, drag
or push any vehicle otherwise than on the near or left side of
the road.
(4) Whoever, being in charge of any vehicle or cattle,
leaves it or them at such a distance as not to have the same
under due control.
(5) Whoever causes any vehicle to remain or stand
longer than may be necessary for loading or unloading
except at places appointed for the purpose, or fast ens any
horse or other animal so as to cause obstruction or in any
way wilfully obstructs or causes obstruction to the free
passage of any throughfare.
(6) Whoever exposes goods for sale so as to cause
obstruction.
(7) Whoever negligently lets loose any horse or suffers
any ferocious dog to be at large without a muzzle or sets on
or urges any dog or other animal to attack, worry or put in
fear any person or cattle.
Penalty for certain
offences in public
places.
Rash and
negligent driving.
Causing
obstruction by
negligence in
driving cattle.
Driving, etc.,
otherwise than on
near or left side of
the road.
Leaving vehicle or
cattle without due
control.
Obstructing
thoroughfare.
Exposing goods
so as to cause
obstruction.
Letting loose
horses or
ferocious dogs.
[Act No.III of 1889] 3
5[(8) Repealed.]
(9) Whoever without reasonable excuse throws or lays
down any dirt, filth, rubbish, or any stones or building
materials.
(10) 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 De puty Superintendent
of Police.
(11) Whoever wilfully and indecently exposes his
person or commits a nuisance by easing himself and
whoever, having the care or custody of any child under
seven years of age, omits to prevent such child from
committing a nuisance as aforesaid.
(12) Whoever is found drunk and incapable of taking
care of himself, or is guilty of an y riotous, disorderly or
indecent behaviour.
Explanation:- In this section "public place" means a
place (including a road, street or way, whether a
thoroughfare 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.
6[XXX]
5. Clause (8) was repealed by section 14 of the Andhra Pradesh (Andhra
Area) Prevention of Begging Act, 1945 (Act XIII of 1 945). This was
permanently re -enacted by section 2 of and the First Schedule to the
Andhra Pradesh (Andhra Area) Re -enacting and Repealing (No.I) Act,
1948 (Act VII of 1948).
6. This paragraph was repealed by section 14 of the Andhra Pradesh
(Andhra Area) Gaming Act, 1930 (Act III of 1930)
Depositing
rubbish, stones,
etc.
Unauthorised use
of sound
amplifiers in
public.
Committing
nuisances in
public places.
Drunken or
riotous disorderly
or indecent
behaviour.
4 [Act No.III of 1889]
4. Whoever neglects to fence in or protect any well, tank
or other dangerous place or structure, or,
whoever causes any offensive matter to run from any
house, factory, dung-heap or the like into the street –
shall be liable on conviction to fine not exceeding fifty
rupees or to imprisonment of either description which may
extend to one month.
5. Whoever cruelly beats, ill-treats, tortures, or drives,
rides or otherwise uses any animal in an unfit state to be so
driven, ridden or used, or causes any animal to be cruelly
beaten, ill-treated, tortured, or to be driven, ridden or used
when unfit to be driven, ridden or used , shall be liable on
conviction to fine not exceeding fifty rupees, or to
imprisonment of either description not exceeding one
month, or to both.
7[6. Repealed.]
7[7. Repealed.]
8. (1) Any police officer may arrest without a warrant any
person committing in his view any offence made punishable
by this Act.
(2) Any agent of the Society for the Prevention of
Cruelty to Animals who is specially empowered by the State
Government in that behalf may arrest without a warant any
person committing in his view any offe nce punishable under
section 5;
(3) The agent shall have power to release any person
so arrested on his executing a bond, with or without
7. Repealed by Act 1930 (Act III of 1930).
Penalty for cruelty
to animals.
Neglecting to
fence in well, tank,
etc.
Power to arrest
without warrant on
view of offence.
Causing offensive
matter to run from
house, etc.
[Act No.III of 1889] 5
sureties, for his appearance before a Magistrate i f and when
required.
(4) The provisions of the Code of Criminal Procedure,
1898, shall apply to any arrest made or bond taken under
this section as if the arrest had been made, or the bond had
been taken, under the said Code.
8[9. Repealed.]
10. The District or Sub Divisional Magistrate may from time
to time ca use to be notified by beat of drum or otherwise
that dogs found straying within certain limits will be
destroyed, and dogs found straying within such limits after
such notification may be destroyed by any person in such
manner as the District or Sub Divisional Magistrate may from
time to time direct.
11. Sections 3 and 4 of this Act shall be read with, and
form part of, Act XXIV of 18599.
10[XXX]
* * *
8. Repealed by section 14 of the Andhra Pradesh (Andhra Area) Gaming
Act, 1930 (Act III of 1930).
9. Short title, “The Andhra Pradesh (Andhra Ar ea) District Police Act,
1859”.
10. The Schedule appended to this Act was repealed by Part III of Third
Schedule to the Amending Act, 1901 (Central Act II of 1901).
Destruction of
stray dogs.
Act to form part of
District Police Act.