Section 5(3) in The Delhi Agricultural Cattle Preservation Act, 1994
(3)Any person desiring to export any agricultural cattle shall apply for a permit to concerned Veterinary Officer stating the reasons for which they are to be exported and the number of agricultural cattle with age and sex and also the name of the State/Union Territory to which they are proposed to be exported and shall further file a declaration to the effect that the agricultural cattle for which the permit for export is required, shall not be slaughtered.Provided that an application for grant of a permit shall not be refused without according reasons therefor in writing.Provided further that the permit shall not be granted for export of agricultural cattle to a State/Union Territory where slaughter of agricultural cattle is not banned by law.
