Section 30 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
30. Control of Gram Panchayat in respect of keeping pigs.
(1)If it appears at any time to the Gram Panchayat that keeping of pigs within its limits is nuisance or full of annoyance, it may, by public notice, direct that no person shall keep any pig without its written permission or otherwise which is not in accordance with the terms of such permission.(2)Whoever after such direction, keeps any pig at any place within the area of the Gram Panchayat without the required permission as aforesaid or keeping of which is otherwise not in accordance with its terms, he shall be punished with fine which may extend to rupees two hundred fifty only.(3)Any pig found wandering stray may be destroyed immediately and its carcass shall be disposed of in such a way as the Gram Panchayat may direct. No claim of compensation for destroying any pig in this way shall be admissible.
