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State of Madhya Pradesh - Section

Section 256 in The M.P. Municipalities Act, 1961

256. Feeding animals on filth.

- Whoever feeds any animal which is kept for dairy purposes or is intended for human food, on excrementitious matter, stale, refuse, filth or other offensive matter, or permits such animals to feed or be fed on such matter shall be punishable with fine which may extend to fifty rupees.