Section 519 in The Calcutta Municipal Corporation Act, 1980
519. 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 houses, 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 Municipal 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 a race horse,[eight hundred] [Words substituted by W.B. Act 21 of 1988.] rupees annually;(b)in the case of any animal other than a race horse or birds one hundred rupees annually.
