Section 56(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(3)An animal to be slaughtered in the public slaughter house shall be inspected by the Sarpanch or Naib-Sarpanch or Secretary of the Panchayat or by any other person authorised by the Panchayat to do so, who will satisfy himself that the animal to be slaughtered is free from any disease detrimental to the public health, before it is slaughtered and thereafter affix a seal provided by the Panchayat for the purpose on the mutton of the slaughtered animal during the hours fixed by the Panchayat for the purpose.
