Section 5 in The Haryana Prohibition of Cow Slaughter Rules, 1972
5. Intimation of slaughter.
[Section 4(2)] - When a cow is so slaughtered the person who slaughters or causes it to be slaughtered shall, within 24 hours of the slaughter, lodge information of the said slaughter in Form E with the Competent Authority who granted the certificate in Form D.
