Section 412 in The Mumbai Municipal Corporation Act, 1888
412. [ Prohibition of import of cattle, etc. into [Brihan Mumbai] [This section was substituted for the original section by Bombay 2 of 1911, Section 16.] without permission.
(1)No person shall without the written permission of the Commissioner bring into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] any cattle, sheep, goats or swine intended for human food, or the flesh of any such animal which has been slaughtered at any slaughter house or place not maintained or licensed under this Act.(1A)Any Police Officer may arrest without warrant any person bringing into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] any animal or flesh in contravention of sub-section (1).(2)Any animal brought into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in contravention of this section may be seized by Commissioner or by any municipal officer or servant and any flesh brought into [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in contravention of this section may be seized by the Commissioner or by municipal officer or servant or by any Police Officer or in or upon Railway premises by any Railway servant and any animal or flesh so seized may be sold or otherwise disposed of as the Commissioner shall direct. The proceeds, if any, shall belong to the corporation.(3)Nothing in this section shall be deemed to apply to cured or preserved meat.]
