Section 407A(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall, without the written permission of the Commissioner and without the payment of such fees as may be [prescribed by the Corporation], remove any live cattle, sheep, goats or swine from any municipal slaughter house or from any municipal market or premises used or intended to be used for or in connection with such slaughter house;Provided that such permission shall not be required for the removal of any animal which has not been sold within such slaughter house, market or premises and which has not been within such slaughter house, market or premises for a period longer than that prescribed under regulations made by the [Corporation] [This word was substituted for the word 'Commissioner' by Maharashtra 10 of 1998, Section 195(b).] in this behalf, or which has in accordance with any by-law made under this Act, been rejected as unfit for slaughter at such slaughter house market or premises.
