Section 335 in The Bombay Provincial Municipal Corporations Act, 1949
335. Prohibition of import of cattle, etc., into City without permission. - (1) No person shall without the written permission of the Commissioner bring into the City any cattle, sheep, goats or swine intended for human consumption, or the flesh of any such animal which has been slaughtered at any slaughter-house or place not maintained or licensed under this Act.
(2)Any police officer may arrest without warrant any person brining into the City any animal or flesh in contravention of sub-section (1).(3)Any animal brought into the City in contravention of this section may be seized by the Commissioner or by any municipal officer or servant or by any police officer or in or upon railway premises by any railway servant; and any animal or flesh so seized may be sold or otherwise disposed of as the Commissioner shall direct and the proceeds, if any, shall belong to the Corporation.(4)Nothing in this section shall be deemed to apply to cured or preserved meat.Inspection of Places of Sales, Etc.
