Section 253 in The Chhattisgarh Municipalities Act, 1961
253. Provision as to keeping of pigs.
(1)If it shall appear to the Council, at any time, that nuisance or annoyance is caused to the public by the keeping of pigs within the limits of the Municipal area, the Council may direct by public notice that no person shall, without the written permission of the Council or otherwise than in conformity with the terms of such permission, keep any pigs in any part of the Municipal area.(2)Whoever shall, after such direction, keep any pigs in any place within the Municipal area without the permission required as aforesaid, or otherwise than in accordance with the terms thereof, shall be punishable with fine which may extend to fifty rupees.(3)Any pigs, found, straying, may be forthwith destroyed and the carcass thereof disposed as the Council shall direct. No claim shall lie for compensation for any pig so destroyed.
