Section 6 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
6.
The slaughter house shall be opened for the slaughter of animals during such hours only as the committee may for time to time fix :Provided that in special circumstances, the Superintendent may, on payment of such extra fee, as the Executive Officer or Secretary or any other officer duly authorised by the committee in this behalf fixes, permit in writing the slaughter or an animal at any other time.
