Section 149 in The Himachal Pradesh Municipal Corporation Act, 1994
149. Keeping of animals injurious to health.
- [(1)] [Renumbered by Act No. 28 of 2005.] Whoever keeps any swine or other animals in disregard of any orders which the municipality may give to prevent them from becoming a nuisance, or so as to be injurious to the health of the inhabitants or of animals shall be punishable with a fine of fifty rupees and of one hundred rupees for every such subsequent offence.(2)[ No person shall -(a)feed the monkeys, langoors and other stray animals in any public place, or(b)spit on public place, public road, public street or walls, or(c)throw any type of garbage/refuse etc. on any public place, road, street or in open hill side except in a container provided by the municipality for this purpose.Explanation. - For the purpose of clause (a), the expression "public place" shall not include temple.(3)Whoever contravenes the provisions of sub-section (2), he shall be punishable with fine which may extend to five hundred rupees, in addition to other charges incurred for cleaning or removal of such garbage/refuse etc. from such public place, road, street or open hill side by the municipality.] [Sub-sections (2) and (3) inserted vide Act No. 28 of 2005.]
