Section 95 — Committing nuisance in or near street, etc.
The Delhi Police Act, 1978
No person shall in or near to any street, public place or place of public resort— (a) commit a nuisance by easing himself; or (b) having the care or custody of any child under seven years of age, suffer such child to commit a nuisance as aforesaid; or (c) spit or throw any dust, ashes, refuse or rubbish so as to cause annoyance to any passer-by.Open in Lexace · Ask the AI about this section