Section 253(1) in The Chhattisgarh Municipalities Act, 1961
(1)If it shall appear to the Council, at any time, that nuisance or annoyance is caused to the public by the keeping of pigs within the limits of the Municipal area, the Council may direct by public notice that no person shall, without the written permission of the Council or otherwise than in conformity with the terms of such permission, keep any pigs in any part of the Municipal area.
