Section 441G(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whoever in any part of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] allows any cattle, which are his property or in his charge, to stray in any street or to trespass upon any private or public property shall, on conviction, be punished-(a)for the first offence with imprisonment for a term which may extend to one month, or with fine which may extend to three hundred rupees, or with both:Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, the imprisonment shall not be less than fifteen days and fine shall not be less than one hundred and fifty rupees, and(b)for the second or subsequent offences, with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both :Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, the imprisonment shall not be lessthan three months and fine shall not be less than two hundred and fifty rupees.
