Section 7 in The Haryana Prohibition of Cow Slaughter Rules, 1972
7. Slaughter for experimentation. - [Section 4(1)(c)].
- The slaughter of a cow, which is subjected to experimentation in the interest of medical and public health research, shall, when done without a certificate under the Act, be in accordance with the following conditions :-(a)the State Government or the District Magistrate shall be intimated of the date and place of slaughter at least seven days before the day of slaughter; and(b)a register shall be maintained giving particulars of the cow slaughtered, the date and places of their slaughter and the experiment or research work undertaken :Provided that the State Government may in public interest exempt any person from the requirements of clause (a).[7A. Export permit. - (1) A permit for the export of cows under sub-section (2) of Section 4-B shall be issued in Form E.(2)A special permit for the export of cows under Section 5A shall be issued in Form EEE.
