Section 4 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
4.
Adequate provision shall be made, at every place appointed or licensed for the slaughtering of animals, for -(i)an adequate supply of wholesome water;(ii)disinfection and clearing of utensils, instruments and hands;(iii)ventilation;(iv)lighting;(v)cleaning;(vi)keeping the premises free from flies, carrion, rats, mice or other vermin;(vii)sufficient number of vessels or receptacles of galvanised iron or other non-absorbent material furnished with closely fitting covers for the purpose of receiving and conveying all refuse products of an animal;(viii)an adequate number of hangers or pulleys for hanging the car-cases;(ix)suitable drains to be connected with the city sewerage system, wherever it exists;(x)the disposal of refuse, fifth, blood and offals in a manner prescribed by the committee;(xi)paving of slaughteryard with cement, concrete or other smooth impervious material and for covering the internal surface of the surrounding walls with hard, smooth and impervious material to a height of at least six feet.
