Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of West Bengal - Section

Section 374 in The Calcutta Municipal Corporation Act, 1980

374. Prohibition of tethering of animals and milking of cattle. -

(1)No person shall tether any animal or cause or permit any animal to be tethered in any public street.
(2)No person shall milk or cause or permit to be milked any cow or buffalo or other animal in any street.
(3)Any animal tethered or any cow or buffalo or other animal found being milked as aforesaid in any street may be removed by the Municipal Commissioner or any officer or employee of the Corporation and impounded and dealt with under the provisions of the West Bengal Cattle Licensing Act, 1959.