Section 194A in The Howrah Municipal Corporation Act, 1980
194A. [ Premises not to be used for keeping animals, birds, etc. without licence. [Sections 194A to 194E inserted by W.B. Act 29 of 1990.]
- No person shall use any land or premises for keeping horse, cattle or other quadruped animals or birds for transportation, sale or hire or for sale of the produce thereof without or otherwise than in conformity with the terms of a licence granted by the Commissioner on payment of such fees as may be determined by the Corporation by regulations :Provided that the fees shall not exceed, -(a)in the case of any race horse, four hundred rupees annually;(b)in the case of any animal, other than a race horse, or bird, one hundred rupees annually.]
