Section 430 in Uttar Pradesh Municipal Corporation Act, 1959
430. Places for slaughter of animals not intended for sale or slaughtered for religious purpose.
- The Municipal Commissioner may, by public notice, and with the previous sanction of the Corporation, fix premises within the City in which the slaughter of animals of any particular kind not for sale or the cutting up of carcass of any such animal shall be permitted, and prohibit, except in case of necessity, such slaughter elsewhere within the City:Provided that the provisions of this section shall not apply to animals slaughtered for any religious purpose.
