227. Prohibition of the tethering of animals and milking of cattle.

(1) No person shall tether any animal or cause or permit the same to be tethered in any public street or public place.

(2) No person shall milk or cause or permit to be milked any cow or buffalo in any street or public place.

(3) Any animal tethered or any cow or buffalo found being milked as aforesaid in any street may be removed by the Chairperson or any municipal officer or employee and be impounded and dealt with under the provisions of the Cattle-trespass Act, 1871 (1 of 1871).