(1) The Nagar Panchayat or as the case may be, the Council may, by public notice prohibit or regulate the driving, riding or leading of animals or vehicles of any particular kind along any public road or part of any such road. (2) Any person who disobeys an order passed by the Nagar Panchayat or as the case may be, the Council under the provisions of sub-section (1) shall be punishable with fine not exceeding two hundred rupees.Open in Lexace · Ask the AI about this section
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