Section 6 in Tamil Nadu Animal Preservation Act, 1958
6. Prohibition of slaughter of animals in places not provided for by a local authority.
- No animal shall be slaughtered-(a)in case any place has been provided for use as a slaughter house by or under any law relating to local authorities in force in the area, except in such place, and(b)in case no such place has been provided, except in such place as may be provided for the purpose by the prescribed authority.
