Section 249 in West Bengal Municipal Corporation Act, 2006
249. Prohibition of tethering of animal and milking of cattle.
(1)No person shall tether any animal or cause, or permit, any animal to be tethered or stayed in any public street or other public place.(2)No person shall milk, or cause or permit to be milked, any cow or buffalo or other animal in any public street or other public place.(3)Notwithstanding anything contained in any other law for the time being in force, the Commissioner may cause to be removed or impounded any animal tethered or being milked or found staying in any public street or other public place.
