Section 297 in Chennai City Municipal Corporation Act, 1919
297. Slaughter of animals for sale or food.
- No person shall slaughter within the city [except in municipal or licenced slaughter house] [Inserted by section 144 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] any cattle, horse, sheep, goat or pig for sale or food or skin or cut up any carcasses without or otherwise than in conformity with a licence from the commissioner or dry or permit to be dried any skin in such a manner as to cause a nuisance.
