Section 316 in The Mumbai Municipal Corporation Act, 1888
316. Prohibition of the tethering of animals in the public streets.
(1)No person shall tether any animal or cause or permit the same to be tethered by any member of his family or household, in any public street.(2)Any animal tethered as aforesaid may be removed by the Commissioner, or by any municipal officer or servant, and made over to a police officer, or may be removed by a police officer, who shall deaf therewith as with an animal found straying.Temporary Erections on Streets during Festivals
