Section 2 in Andhra Pradesh Panchayat Raj (Prohibition or Regularisation of the use of places for Slaughtering Animals and the Licencing of Slaughters) Rules, 2000
2. Permission to slaughter.
- No person shall, without the written permission of the Executive Authority or otherwise than in conformity with such written permission, slaughter cut or skin, or permit to be slaughter cut up or skinned any cattle, horse, sheep, goat, pig or any other animal or bird in any place in the village other than in a public slaughter house, if any, provided by the Gram Panchayat.Provided that the Executive Authority may allow any animal to be slaughtered in such places other than temples or their precincts within the village as he thinks fit on the occasion of festivals and ceremonies or as a special case.Provided further that nothing contained in this rule shall be construed to prohibit the slaughter of animals for private use but not for sale.
