Section 191 in The Gujarat Municipalities Act, 1963
191. Provision as to keeping of pigs.
(1)If it shall appear to the Chief Officer at any time that nuisance or annoyance is caused to the public by the keeping of pigs within the limits of the municipal borough, the Chief Officer may direct by public notice that no person shall, without the written permission of the Chief Officer, or otherwise than in conformity with the terms of such permission keep any pigs in any part of the borough.(2)Whoever shall after such direction keep any pigs in any place within the municipal borough without the permission required as aforesaid, or otherwise than in accordance with the terms thereof, shall be punished with fine which may extend to one hundred rupees.(3)any pigs found straying may be forthwith destroyed and the carcass thereof disposed of as the Chief Officer shall direct. No claim shall lie for compensation for any pigs so destroyed.(7)Powers for the Prevention of Nuisances
