Section 4(2) in The U.P. Prevention of Cow Slaughter Act, 1955
(2)Where a [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] is slaughtered for the reasons stated in clause (a) of sub-section (1) the person who slaughters of causes to be slaughtered such [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] shall within twenty-four hours of the slaughter, lodge information of the same at the nearest Police Station or before such Officer or authority as may be prescribed.
