Section 5 in Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000
5. Appointment of veterinary Assistant Health Inspector and payment of his fees.
- It shall be the duty of Gram Panchayat to see that all animals slaughtered at the public slaughter house provided by it are certified at the time of slaughter, as free from contagious diseases, by a qualified veterinary Assistant Surgeon, or Health Inspector who is either employed by itself to superintend the slaughter houses or employed in a Government Veterinary Institution near its jurisdiction and whose services are requisitioned by it for the purpose. It shall also be the duty of the Veterinary Assistant Surgeon or Health Inspector so employed to examine the animals slaughtered and to certify as to the assessment and their fitness for human consumption. A Gram Panchayat which employees a qualified Veterinary Assistant Surgeon for the aforesaid purpose shall without any sanction pay to the Veterinary Surgeon so employed, a remuneration at a rate not exceeding that which is fixed by the State Government from time to time, in this behalf.Provided that if the Gram Panchayat is unable to secure the services of a qualified Veterinary Assistant Surgeon or to pay for such services, the Sanitary Inspector of the Gram Panchayat shall at the time of slaughter certify all animals slaughtered at the public slaughter houses provided by the Gram, Panchayat as free from the? contagious diseases and shall also examine the animals slaughtered and certify as to the assessment and their fitness for human consumption.
