Section 295 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
295. Feeding animals on filth prohibited.
(1)No person shall feed or cause or permit to be feed any animal which is kept for dairy purposes or is intended for human food on excrementitious matter, stable refuse, filth or other offensive matter.(2)Whoever contravenes any provision of sub-section (1) shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 50, (w.e.f. 14-1-2011).].
