Section 280 in Chennai City Municipal Corporation Act, 1919
280. Prohibition in respect of keeping animals [and birds] [Inserted by section 2 of the Madras City Municipal (Amendment) Act, 1942 (Tamil Nadu Act XV of 1942) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).] and feeding animals.
- No person shall-(a)without the permission of the commissioner, or otherwise than in conformity with the terms of such permission, keep pigs in any part of the city;(b)keep any animal [or bird] [Inserted by section 2 of the Madras City Municipal (Amendment) Act, 1942 (Tamil Nadu Act XV of 1942) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).] on his premises so as to be a nuisance or so as to be dangerous; or(c)feed or permit to be fed on filth any animal, which is kept for dairy purposes or may be used for food.
