Section 543 in The Orissa Municipal Corporation Act, 2003
543. Prohibition as to keeping animal.
(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 the city;(b)keep any animal on his premises so as to be a nuisance or danger to any person; and(c)feed any animals, or suffer or permit any animal, to be fed, or to feed with or upon excrementitious matter; dung, stable refuse or other filthy matter.(2)Any swine found staying may be forthwith destroyed and the carcass thereof disposed of as the Commissioner shall direct, and no claim shall lie for compensation for any swine so destroyed.
