Section 510(1) in Greater Hyderabad Municipal Corporation Act, 1955
(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;(c)feed any animal, or suffer or permit any animal, to be fed or to feed, with or upon excrementitious matter, dung, stable refuse or other filthy matter.
