Section 10(1) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
(1)Notwithstanding anything contained in the foregoing provisions of this Act, the State Government may, at any time, after the date on which this Act comes into force in any urban area or part thereof declare, by notification in the Official Gazette, the whole of that area or that part or part by part of that area, to be a prohibited area, if it thinks fit so to do in the public interest.
