95. Committing nuisance in or near street, etc.-
No person shall in or near to any street, public place or place of public resort-
(a) commit a nuisance by easing himself; or
(b) having the care or custody of any child under seven years of age, suffer such child to commit a nuisance as aforesaid; or
(c) spit or throw any dust, ashes, refuse or rubbish so as to cause annoyance to any passer-by.
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