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State of Punjab - Section

Section 147 in Punjab Municipal Act, 1911

147. [ Keeping of animals so as to be injurious to health. [Substituted by Punjab Act No. 3 of 1933.]

- Whoever keeps any swine or other animals in disregard of any orders which the committee may give to prevent them from becoming a nuisance or so as to be injurious to the health of the inhabitants or of animals shall be punishable with fine which may extend to twenty rupees, and to fifty rupees for every such subsequent offence].