Section 407A in The Mumbai Municipal Corporation Act, 1888
407A. [ Removal of live cattle, sheep, goats or swine from any municipal slaughter house, market, or premises. [[New section 407A was inserted by Bombay 12 of 1936, Section 7.
'Notwithstanding anything contained in the City of Bombay Municipal (Amendment) Act, 1936 (Bombay 12 of 1936), it shall be deemed always to have been lawful for the Commissioner prior to the commencement of the said Act, to require his written permission, for the removal of any cattle, sheep, goats or swine from any municipal slaughter house or from any municipal market or premises used or intended to be used for or in connection with such slaughter house and to fix and charge fees for the grant of such permission. (vide Bombay 12 of 1946, Section 10).']](1)No person shall, without the written permission of the Commissioner and without the payment of such fees as may be [prescribed by the Corporation], remove any live cattle, sheep, goats or swine from any municipal slaughter house or from any municipal market or premises used or intended to be used for or in connection with such slaughter house;Provided that such permission shall not be required for the removal of any animal which has not been sold within such slaughter house, market or premises and which has not been within such slaughter house, market or premises for a period longer than that prescribed under regulations made by the [Corporation] [This word was substituted for the word 'Commissioner' by Maharashtra 10 of 1998, Section 195(b).] in this behalf, or which has in accordance with any by-law made under this Act, been rejected as unfit for slaughter at such slaughter house market or premises.(2)Any fee paid for permission under sub-section (1) in respect of any animal removed to a Panjrapole shall, subject to the regulations made by the [Corporation] [This word was substituted for the word 'Commissioner' by Maharashtra 10 of 1998, Section 195(b).] in this behalf, be refunded on the production of a certificate from the Panjrapole authorities that such animal has been received in their charge.]
