Section 233 in The Bombay Provincial Municipal Corporations Act, 1949
233. Prohibition of tethering of animals in public streets. - (1) No person shall tether any animal or cause or permit the same to be tethered by any member of his family or household, in any public street.
(2)Any animal tethered as aforesaid may be removed by the Commissioner, or by any municipal officer or servant and made over to a police officer, or may be removed by a police officer, who shall deal therewith as with an animal found straying.Temporary Erections on Streets During Festivals
