Section 432 in Uttar Pradesh Municipal Corporation Act, 1959
432. Prohibition of import of cattle, etc., into City without permission.
(1)No person shall without the written permission of the Municipal Commissioner bring into the City any cattle, sheep, goats or swine intended for human consumption, or the flesh of any such animal which has been slaughtered at any slaughter-house or place not maintained or licensed under this Act.(2)Any police officer may arrest without warrant any person bringing into the City any animal or flesh in contravention of sub-section (1).(3)Any animal brought into the City in contravention of this section may be seized by the Municipal Commissioner or by any Corporation officer or servant or by any Police Officer or in or upon Railway premises by the Railway servant and any animal or flesh so seized may be sold or otherwise disposed of as the Municipal Commissioner shall direct and the proceeds, if any, shall belong to the Corporation.(4)Nothing in this section shall be deemed to apply to cured or preserved meat.
