Section 543(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall -(a)without the written permission of the Commissioner or otherwise than in conformity with the terms of such permission, keep any swine in any part of the city;(b)keep any animal on his premises so as to be a nuisance or danger to any person; and(c)feed any animals, or suffer or permit any animal, to be fed, or to feed with or upon excrementitious matter; dung, stable refuse or other filthy matter.
