Section 573 in The Orissa Municipal Corporation Act, 2003
573. Butchers and persons who sales the flesh of animals to be licensed.
- No person shall, without or otherwise than in conformity with the terms of a licence granted by the Commissioner in this behalf, -(a)carry on within the city, or at any Corporation slaughter-house the trade of a butcher; or(b)use any place in the city for the sell of the flesh of any animal intended for human food, or any place outside the city for the sale of such flesh for consumption in the city.
