Section 574 in The Orissa Municipal Corporation Act, 2003
574. Prohibition of imports of sheep etc., into the city without permission.
(1)No person shall without the written permission of the Commissioner bring into the city any sheep, goats or swine intended for human food, or the flesh of any such animal which has been slaughtered at any slaughterhouse or place not maintained or licensed under this Act.(2)Any police officer may arrest without warrant any person bringing into the city any animal or flesh in contravention of Sub-section (1).(3)Any animal or any flesh brought into the city in contravention of this section may be seized by the Commissioner or by any Corporation Officer or employee or by any police officer and any animal or flesh so seized may be sold or otherwise disposed of as the Commissioner shall direct and the sale proceeds, if any, shall belong to the Corporation.(4)Nothing in this section shall be deemed to apply to cure or preserved meat.
