319. Use of premises for keeping milch cattle and other animals.
(1)No person shall use any premises in the municipal area -(a)as a stable for milch cattle; or(b)for the stallage or keeping of horses, camels, donkeys and animals other than milch cattle and animals intended for human food, except under and in accordance with a license granted under the provisions of the regulations made in this behalf.(2)The Municipal Commissioner or the Executive Officer may enter and inspect any premises used for any of the purposes specified in subsection (1) and may inspect any animals kept on such premises or any vessels or implements used on such premises and may by written notice require the owner or the person in charge of such premises to take such reasonable measures as may be specified in the notice for the proper ventilation, sanitation or drainage of such premises, or for proper supply of water to the animals kept on such premises or may require the use of the premises for such purpose to be discontinued.(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Municipal Commissioner or the Executive Officer under sub section (2), shall, be fined which may extend to two thousand rupees and in the case of continuing offence with further fine which may extend to fifty rupees for every day during which the offence is continued.
