Section 346 in Karnataka Municipal Corporations Act, 1976
346. Licences for places in which animals are kept.
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which quadrupeds are kept or taken in for purposes of profit, shall, in the first month of [every fifth year] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] or, in the case of a place to be newly opened, within one month before the opening of such place, apply to Commissioner for a licence.(2)The Commissioner may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.(3)No person shall, without or otherwise than in conformity with a licence, use any place or allow any place to be used for any such purpose.
