Section 384 in The Mumbai Municipal Corporation Act, 1888
384. Prohibition as to keeping animals.
(1)No person shall-(a)without the written permission of the Commissioner, or otherwise than in conformity with the terms of such permission, keep any swine in any part of [Brihan Mumbai] [These words were substituted fer the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(b)keep any animal on his premises so as to be a nuisance or dangerous to any person;(c)feed any animal, or suffer or permit any animal, to be fed or to feed with or upon excrementitious matter, dung, stable refuse or other filthy matter.(2)Any swine found straying may be forthwith destroyed and the carcass thereof disposed of as the Commissioner shall direct. No claim shall lie for compensation for any swine so destroyed.
