Section 344 in Karnataka Municipal Corporations Act, 1976
344. Prohibition in respect of keeping animals and birds and feeding animals.
- No person shall,-(a)without the permission of the Commissioner or otherwise than in conformity with the terms of such permission, keep pigs in any part of the city;(b)keep any animal or bird on his premises so as to be a nuisance or so as to be dangerous; or(c)feed or permit of be fed on filth any animal, which is kept for dairy purposes or may be used for food.
