LexSection 96 — Disregard of notice in public building.
The Delhi Police Act, 1978
No person shall, in any court, police station, police office or building occupied by Government or building occupied by any local body, smoke, or spit in contravention of a notice, by the competent authority in charge of such place, displayed in such court, police station, police office or building.Open in Lexace · Ask the AI about this section