Section 260 in Andhra Pradesh Municipalities Act, 1965
260. Licences for places in which animals are kept.
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which animals are kept or taken in for purposes of profit shall apply to the municipal health officer for a licence not less than thirty days and not more than ninety days before the opening of such place, or the commencement of the year for which the licence is sought to be renewed, as the case may be.(2)The municipal health officer may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.(3)No person shall, without or otherwise than in conformity with a licence, use any place for such a purpose:Provided that this section shall not apply to any such place licensed as a place of public entertainment or resort under the Andhra Pradesh (Andhra Area) Places of Public Resort Act, 1888 (Act II of 1888), or any other law similar thereto for the time being in force.
