Section 15(b) in The Andhra Pradesh Prohibition Of Cow Slaughter And Animal Preservation Act, 1977
(b)Any cow or animal-(i)alaughter of which is certified by a Veterinary Officer authorised by the Government, to be necessary in the interests of the public health.(ii)Which is suffering from any disease which is certified by a Veterinary Officer authorised by the Government as being contagious and dangerous to other animals.
