Section 4 in Tamil Nadu Animal Preservation Act, 1958
4. Prohibition of slaughter of animals without certificate.
(1)Notwithstanding anything in any law for the time being in force or any usage to the contrary, no person shall slaughter or cause to be slaughtered any animal unless on an application made in this behalf he has obtained a certificate in the prescribed form from the competent authority for the area in which the animal is to be slaughtered that the animal is fit for slaughter.(2)All application for a certificate under sub-section (1) shall be in such form and shall contain such particulars as may be prescribed.(3)No certificate shall be granted under sub-section (1) unless the competent authority, for reasons to be recorded in writing, is of opinion that-(a)the animal is over ten years of age and is unfit for work and breeding; or(b)the animal has become permanently incapacitated for work or breeding due to injury, deformity or any incurable disease:Provided that nothing contained in this section shall be deemed to affect the operation of any of the provisions of the [Madras City Municipal Act, 1919] [Now the Chennai City Municipal Corporation Act, 1919.].([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1919), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920) ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Board's Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1950), the Travancore District Municipalities Act, 1116 (Travancore Act XXIII of 1116), or the Travancore-Cochin Panchayats Act, 1950 (Travancore-Cochin Act II of 1950); or any other law for the time being in force or any rule, regulation or by-law made thereunder relating to the slaughter of animals, except in so far as the provisions or the rules made thereunder are inconsistent with sub-section (3).
