Section 321 in The City of Nagpur Corporation Act, 1948
321. Picketing animals or collecting carts.
(1)Subject to the provisions of any other Act for the time being in force, whoever, without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] pickets animals or collects carts on any street, or uses any street as a halting place for vehicles or animals of any description or as a place of encampment, or causes or permits animals to stray, shall be punishable with fine which may extend to twenty rupees.(2)Any animal found picketed, tethered or straying on any public street without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may be removed to a pound by any officer or servant of the Corporation or by a police officer.
