Section 338 in The City of Nagpur Corporation Act, 1948
338. Control of elephants or camels.
- Whoever, being in charge of any elephant, camel or bear, omits on being requested so to do to remove as far as may be practicable his elephant, camel or bear to a safe distance on the approach of a horse, whether ridden or driven, or any vehicle drawn by bullocks, shall be punishable with fine which may extend to twenty rupees.
