Section 15(b) in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977
(b)any cow or animal-(i)slaughter of which is certified by a Veterinary Officer authorised by the Government, to be necessary in the interests of the public health;(ii)which is suffering from any disease which is certified by a Veterinary Officer authorised by the Government as being contagious and dangerous to other animals.
