Section 4(3) in Tamil Nadu Animal Preservation Act, 1958
(3)No certificate shall be granted under sub-section (1) unless the competent authority, for reasons to be recorded in writing, is of opinion that-(a)the animal is over ten years of age and is unfit for work and breeding; or(b)the animal has become permanently incapacitated for work or breeding due to injury, deformity or any incurable disease:Provided that nothing contained in this section shall be deemed to affect the operation of any of the provisions of the [Madras City Municipal Act, 1919] [Now the Chennai City Municipal Corporation Act, 1919.].([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1919), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920) ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Board's Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation, of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1950), the Travancore District Municipalities Act, 1116 (Travancore Act XXIII of 1116), or the Travancore-Cochin Panchayats Act, 1950 (Travancore-Cochin Act II of 1950); or any other law for the time being in force or any rule, regulation or by-law made thereunder relating to the slaughter of animals, except in so far as the provisions or the rules made thereunder are inconsistent with sub-section (3).
