Section 130A in New Town, Kolkata Development Authority Act, 2007
130A. 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 horse, cattle, pig, dog or other quadruped animals or any kind of bird, for any purpose whatsoever without, or otherwise than in conformity with, the terms of a licence granted by the Chairman on payment of such fees as may be determined by the Development Authority by regulations:Provided that the Development Authority may, by a written order, exempt any class of animal or bird from such licence or from any purpose for which such class of animal or bird may be kept.
