Indian Penal Code, 1860

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Sections	Particulars
Chapter XIV	Of Offences Affecting The Public Health, Safety, Convenience, Decency And Morals
283	Danger or obstruction in public way or line of navigation
Description	Whoever, by doing any act, or by omitting to take order with any property in his possession or under his charge, causes danger, obstruction or injury to any person in any public way or public line of navigation, shall be punished with fine which may extend to two hundred rupees.