Section 384(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall-(a)without the written permission of the Commissioner, or otherwise than in conformity with the terms of such permission, keep any swine in any part of [Brihan Mumbai] [These words were substituted fer the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(b)keep any animal on his premises so as to be a nuisance or dangerous to any person;(c)feed any animal, or suffer or permit any animal, to be fed or to feed with or upon excrementitious matter, dung, stable refuse or other filthy matter.
