Section 191(1) in The Gujarat Municipalities Act, 1963
(1)If it shall appear to the Chief Officer at any time that nuisance or annoyance is caused to the public by the keeping of pigs within the limits of the municipal borough, the Chief Officer may direct by public notice that no person shall, without the written permission of the Chief Officer, or otherwise than in conformity with the terms of such permission keep any pigs in any part of the borough.
