Section 3 in Bihar Preservation and Improvement of Animals Act, 1955
3. Prohibition of slaughter of cow, calf, bull, bullock or she-buffalo.
- Notwithstanding anything contained in any law for the time being in force or in any usage or custom to the contrary, no person shall slaughter or cause to be slaughtered, or offer or cause to be offered for slaughter a cow, calf, bull, bullock or she-buffalo:Provided that the prescribed authority may, subject to such conditions as may be prescribed, allow the slaughter of -(i)a bull or bullock which is over twenty-five years of age or which has become permanently incapable of breeding or of being used as a draught animal, as the case may be; and(ii)a she buffalo which is over twenty-five years of age or which has become permanently incapable or breeding or yielding milk, if the permanent incapability has not been caused deliberately:Provided further that the State Government may, by general or special order and subject to such conditions as it may think fit to impose, allow the slaughter of any such animal for any medicinal or research purposes.
