Indian Penal Code, 1860

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Sections	Particulars
Chapter XXII	Of Criminal Intimidation, Insult And Annoyance
510	Misconduct in public by a drunken person
Description	Whoever, in a state of intoxication, appears in any public place, or in any place which it is a trespass in him to enter, and there conducts himself in such a manner as to cause annoyance to any person, shall be punished with simple imprisonment for a term which may extend to twenty-four hours, or with fine which may extend to ten rupees, or with both.