150. Keeping of animals so as to be injurious to health.
- Whoever keeps any swine or other animals in disregard of any orders which the committee may give to prevent them from becoming a nuisance, or so as to be injurious to health of the inhabitants or of animals shall be punishable with a fine of [five hundred rupees] [Substituted for 'fifty rupees' vide Haryana Act No. 14 of 2000.] and of [one thousand rupees] [Substituted for 'one hundred rupees' vide Haryana Act No. 14 of 2000.] for every such subsequent offence.
