Section 292 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
292. Tethering cattle, etc.
- Whoever tethers cattle or other animals, or causes or suffers them to be tethered by any member of his family or household, in any public street or place so as to obstruct or endanger the public traffic therein, or to cause a nuisance, or who causes or suffers such animals to stray about without a keeper, shall, on conviction, be punished -(a)for a first offence, with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 48(1), (w.e.f. 14-1-2011).];(b)for a second or subsequent offence, with fine which may extend to [two thousand and five hundred rupees] [These words were substituted for the words 'two hundred and fifty rupees' by Maharashtra 1 of 2011, Section 48(2), (w.e.f. 14-1-2011).].
