Section 346(1) in Karnataka Municipal Corporations Act, 1976
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which quadrupeds are kept or taken in for purposes of profit, shall, in the first month of [every fifth year] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] or, in the case of a place to be newly opened, within one month before the opening of such place, apply to Commissioner for a licence.
