Section 4 in The Orissa Prevention of Cow Slaughter Rules, 1966
4.
On receipt of the application referred to in Rule 3, the competent authority shall, after making such enquiries and examination as he may deem necessary, either grant or refuse to grant a certificate, as the case may be, having due regard to the conditions laid down in Sub-section (3) of Section 3. In either case, he shall record the reasons in writing which shall be communicated to the applicant.
