Section 13 in The Goa Animal Preservation Act, 1995
13. Power to grant exemption under this Act.—
Subject to such conditions as may be prescribed in this behalf, this Act shall not apply to,–(a)any animal (other than cow) operated upon for vaccine, lymph or serum at any institution established, conducted or recognized by the Government;(b)any animal (other than cow) operated upon for any experimental or research purposes at the institution referred to in clause (a);(c)any animal (other than cow):–(i)slaughter of which is certified by a veterinary surgeon authorized in this behalf by the Government, to be necessary in the interest of the public health;(ii)which is suffering from any disease which is certified by such veterinary surgeon as being contagious and dangerous to other animals:Provided that no animal referred to in this section shall be slaughtered unless an authority in writing for such slaughter has been obtained from the competent authority.
