Section 407A(2) in The Mumbai Municipal Corporation Act, 1888
(2)Any fee paid for permission under sub-section (1) in respect of any animal removed to a Panjrapole shall, subject to the regulations made by the [Corporation] [This word was substituted for the word 'Commissioner' by Maharashtra 10 of 1998, Section 195(b).] in this behalf, be refunded on the production of a certificate from the Panjrapole authorities that such animal has been received in their charge.]
