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State of Chattisgarh - Section

Section 256 in The Chhattisgarh Municipalities Act, 1961

256. Feeding animals on filth.

- Whoever feeds any animal which is kept for dairy purposes or is intended for human food, on excrementitious matter, stable, refuse, filth or other offensive matter, or permits, such animal to feed or be fed on such matter shall be punishable with fine which may extend to fifty rupees.