Section 2 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
2. Definitions.
- In these bye-laws, unless the context otherwise requires :-(i)"animal" means goat, sheep, pig, lamb or kid;(ii)"carcass" means the carcass of an animal which has been slaughtered in the prescribed manner;(iii)"meat" means the flesh or other edible parts of a carcass which is sold or intended for sale for human or animal consumption;(iv)"butcher" means the person preparing or dealing with meat intended for human or animal consumption;(v)"slaughter man" means the person who slaughters the animal and dresses the carcass;(vi)"slaughter house" means the slaughter house and the precincts thereof, licenced by the committee or owned and managed by the committee and includes the inspection-yard, the waiting-yard and the slaughter-year;(vii)"inspection-yard" means the place where the animals are presented to the Superintendent for ante-mortem inspection;(viii)"waiting yard" means the place where the animals are kept after the approval for slaughter and before being admitted to the slaughteryard;(ix)"slaughteryard" means the actual place where the animals are slaughtered;(x)"Superintendent" means the Superintendent of the slaughter house appointed by the committee as such and includes any person officiating or acting in his place.II - Slaughter-house
