Section 330(16) in Andhra Pradesh Municipalities Act, 1965
(16)(a)for the control and supervision of slaughter houses and of places used for skinning and cutting up carcasses;(b)for the control and supervision of the methods of slaughtering;(c)for the control and supervision of butchers carrying on business in the municipality or at any slaughter-house outside the municipality provided by the council or licensed by the municipal health officer, as the case may be;
