Section 294 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
294. Provision as to keeping of pigs.
(1)If it shall appear to any Council at any time that nuisance or annoyance is caused to the public by keeping of pigs within the municipal area of any part thereof, the Council 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 the municipal area or any specified part thereof.(2)Whoever after such direction keeps any pigs in any place within the municipal area or specified part thereof without the permission required as aforesaid or otherwise than in accordance with the terms thereof, shall, on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 49, (w.e.f. 14-1-2011).].(3)Any pigs found straying may be forthwith destroyed and carcass thereof disposed of as the Chief Officer shall direct. No claim shall lie for compensation for any pigs so destroyed.
