Section 272(1) in Andhra Pradesh Municipalities Act, 1965
(1)The owner of any place within municipal limits or at a distance within three kilometres of such limits which is used as a slaughter-house for the slaughtering of animals or for the skinning or cutting up of any carcasses, shall apply to the municipal health officer for a licence not less than thirty days and not more than ninety days before the opening of such place as a slaughter-house, or the commencement of the year for which the licence is sought to be renewed as the case may be:Provided that this sub-section shall not take effect in any area outside the municipal limits except with the previous sanction of the Government.
