Section 233 in Jammu and Kashmir Municipal Corporation Act, 2000
233. Prohibition of tethering of animals and milking of cattle.
(1)No person shall tether any animals or cause or permit the same to be tethered in any public street.(2)No person shall milk or cause or permit to be milked any cow or buffalo in the street.(3)Any animal tethered or any cow or any buffalo found being milked as aforesaid in any street may be removed by the Commissioner or any Corporation officer or employee and be impounded and dealt with under provision of the Catttle Trespass Act, Samvat 1977.
