Section 4 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
4. Exceptions.
(1)Nothing contained in section 3 shall apply to the slaughter of a cow where a certificate has been issued in the prescribed form by the Registered Veterinary Practitioner of the department in the area for a cow,-(a)whose suffering is such so as to render its destruction desirable; or(b)who is suffering from any notified contagious or infectious disease; or(c)who is subjected to experimentation in the interest of medical, veterinary and public health research.(2)Where it is intended to slaughter a cow for the reasons specified in sub-section (1) above, it shall be incumbent for a person doing so to first obtain the certificate in writing as mentioned under the said sub-section.(3)The removal of skin and hide from dead cows, other than slaughtered cows, by the authorised contractor shall not be construed as cow slaughter:Provided that the authorized contractor engaged in removal or transportation of skin and hide from the dead cows, other than slaughtered cows, shall obtain the authorization to this effect from the competent authority.
