Whoever, in a state of intoxication, appears in any public place, or in any 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.
CLASSIFICATION OF OFFENCE
Punishment-Simple imprisonment for 24 hours, or fine of 10 rupees, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
