Section 257 in Tamil Nadu District Municipalities Act, 1920
257. Slaughter of animals for sale as food.
- No person shall slaughter within the municipality, except in a public or licensed slaughter-house, any cattle, horse, sheep, goat or pig for sale as food or skin or cut up any carcass without or otherwise than in conformity with a licence from the executive authority or dry or permit to be dried any skin in such a manner as to cause a nuisance:Provided that the executive authority may authorise any person to slaughter, without licence and without the payment of any fee, any animal for the purpose of a religious ceremony.The Milk Trade
