314. [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may prohibit slaughtering of cattle in places other than public slaughter houses.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may notify-(a)that no person shall, without or otherwise than in confirmity with the written permission of the Executive Officer, slaughter or permit to be slaughtered, or cut off or skinned, or permit to be cut off skinned any cattle, horse, sheep, goats or pig in any place other than at a public slaughter house provided by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]:Provided that nothing in this section shall be held to prohibit the slaughter of animals in the performance of religious rites in the places where it is usual to perform such rites, or for private use, but not for sale:Provided further that no such notification shall have effect until sixty days from the date of publication.(b)that no person shall, for purposes of sale to the public, slaughter or permit to be slaughtered any cattle, horse, sheep, goat or pig, without or otherwise than in confirmity with a licence obtained from the Executive Officer:Provided that licence for slaughter of animals for the purpose of sale shall be granted, subject only to such relations as may be made by the [Municipality] [Substituted vide Orissa Act Np. 11 of 1994 w.e.f. 31.5.1994.], regarding supervision, inspection, disposal of the filth and effluents from the slaughter house and examination of animals before and after slaughter.
