Section 272 in Andhra Pradesh Municipalities Act, 1965
272. Licence for slaughter-houses.
(1)The owner of any place within municipal limits or at a distance within three kilometres of such limits which is used as a slaughter-house for the slaughtering of animals or for the skinning or cutting up of any carcasses, shall apply to the municipal health officer for a licence not less than thirty days and not more than ninety days before the opening of such place as a slaughter-house, or the commencement of the year for which the licence is sought to be renewed as the case may be:Provided that this sub-section shall not take effect in any area outside the municipal limits except with the previous sanction of the Government.(2)The municipal health officer may, by an order and subject to such restrictions and regulations as to supervision and inspection as he thinks fit, grant, or refuse to grant such licence.
