Section 412(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall without the written permission of the Commissioner bring into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] any cattle, sheep, goats or swine intended for human food, or the flesh of any such animal which has been slaughtered at any slaughter house or place not maintained or licensed under this Act.
