Section 6 in The Orissa Prevention of Cow Slaughter Rules, 1966
6.
The appellate authority shall, after making such enquiries and examination as he may deem necessary, and also giving the appellant a personal hearing, issue orders either upholding or setting aside the orders of the competent authority, recording his reasons relating thereto. In case, the order of the competent authority is set aside, the appellate authority may issue a certificate under Sub-section (3) of Section 3, keeping in view the provisions thereunder. A copy of the order shall be communicated to the appellant as also the competent authority.
