344. Premises not to be used for keeping animals, birds, etc., without licence.
- No person shall use, or permit to be used, any land or premises for keeping cattle, horse, pig, dog, or other quadruped animal or any kind of bird for any purpose whatsoever without, or otherwise than in conformity with. the terms of a licence granted by the Board of Councilors on payment of such fees as may be determined by the Board of Councilors by regulations :Provided that the Board of Councilors may, by a written order, exempt any class of animal or bird from such licence or from any purpose for which such class of animal or bird may be kept.
