Section 3 in The Prevention Of Cruelty To Animals (Slaughter House) Rules, 2001
3. Animals not to be slaughtered except in recognised or licensed houses .-(1) No person shall slaughter any animal within a municipal area except in a slaughter house recognised or licensed by the concerned authority empowered under the law for the time being in force to do so.
(2)No animal which,-(i)is pregnant, or(ii)has an offspring less than three months old, or(iii)is under the age of three months or(iv)has not been certified by a veterinary doctor that it is in a fit condition to be slaughtered, shall be slaughtered.(3)The municipal or other local authority specified by the Central Government for this purpose shall, having regard to the capacity of the slaughter house and the requirement of the local population of the area in which a slaughter house is situated, determine the maximum number of animals that may be slaughtered in a day.
