Section 415(27) in The City of Nagpur Corporation Act, 1948
(27)Keeping of animals. - (a) the keeping of animals in the City;(b)the importation of animals into the City and the transport of animals within the City;(c)measures to be taken with stray animals or animals likely, if at large in any street or public place, to cause annoyance or intimidation;(d)the prevention of cruelty to animals;(e)the disposal of carcasses of animals dying in the City;(f)the destruction of any animals which from old age or other causes are in a moribund or infirm state or have received such injuries or are suffering from such dangerous disease that their recovery therefrom is unlikely;(g)the prevention of the sale or use as human food of the carcasses of animals which die naturally or from disease;(h)the prohibition of importation into, or sale or disposal or use within, the Corporation limits of any animal or of the hide or any portion of the carcass of any animal dying or slaughtered on account of, or suffering from, any contagious or infectious disease;
