Section 380 in The Maharashtra Municipal Corporations Act, 1949
380. Slaughter of animals for skins. - No person shall slaughter any cattle, horses, sheep, goats or pigs for removing the skin thereof or cut up the carcass of any such animal at any place outside a municipal slaughter-house or a licensed slaughter-house otherwise than in conformity with the written permission of the Commissioner.
V. Licences for sale of Articles of Food outside of markets
