(1)No person shall bring into any local area, without the permission in writing of the Health Officer thereof, the flesh or organs of any animal slaughtered outside the local area otherwise than in a slaughter house maintained or licensed by the Government or by a local authority.(2)Any flesh and organs brought into local area in contravention of sub-section (1) may be seized by the Health Officer or any officer or servant of the local authority authorized by him in that behalf and sold or otherwise disposed of as the Health Officer may direct; and in case of sale the sale proceeds shall be credited to the funds of the local authority.(3)Nothing in this section shall be deemed to apply to,-(a)cured or preserved meat, or(b)flesh or meat carried through any local area for consumption outside the limit thereof and not stored anywhere within such limits in the course of transit, or(c)flesh or meat brought into the local area by any person for immediate domestic consumption and not for sale :Provided that the local authority may, by public notice, direct that the provisions of this section shall apply to cured or preserved meat of any specified description or brought from any specified place.
