1[294. Obscene acts and songs.-Whoever, to the annoyance of others-
(a) does any obscene act in any public place, or
(b) sings, recites or utters any obscene song, ballad or words, in or near any public place,
shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.]
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 months, or fine, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
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1. Subs. by Act 3 of 1895, sec. 3, for the original section.
