Section 340 in The M.P. Municipal Corporation Act, 1956
340. Picketing animals or collecting carts.
(1)Subject to the provisions of any other Act for the time being in force, whoever, without the permission of the Commissioner pickets animals or collects carts on any street, or uses any street as a halting place for vehicles or animals of any description or as a place of encampment, or causes or permits animals to stray, shall be punishable with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003. for the words 'twenty rupees'.].(2)Any animals found picketed, tethered or straying on any public street without the permission of the Commissioner may be removed to a pound by any officer or servant of the Corporation or by a police Officer.
