Section 276 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
276. Control of Stables.
(1)No person shall use any premises in the municipal area -(a)as a stable for milch cattle; or(b)for the stallage or keeping of horses, camels, donkeys and animals other than milch cattle and animals intended for human food, except under and in accordance with a licence granted under the provisions of the bye-laws made in this behalf.(2)The Chief Officer may enter and inspect any premises used for any of the purposes specified in sub-section (1) and may inspect any animals kept on such premises or any vessels or implements used on such premises and may by written notice require the owner or the person in charge of such premises to take such reasonable, measures as may be specified in the notice for the proper ventilation, sanitation or drainage of such premises, or for the proper supply of water to the animals kept on such premises or may require the use of such premises for such purpose to be discontinued.(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Chief Officer under sub-section (2), shall on conviction, be punished with fine which may extend to [five thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 1 of 2011, Section 41(1), (w.e.f. 14-1-2011).], and in the case of continuing offence with further fine which may extend to [five hundred rupees] [These words were Substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 41(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
