Section 4(2) in The Orissa Prevention of Cow Slaughter Act, 1960
(2)Where a cow, bull or bullock is slaughtered for the reasons, stated in Clause (a) of Sub-section (1) the person who slaughters or causes to be slaughtered such cow, bull or bullock shall within twenty-four hours of the slaughter, lodge information of the same at the nearest police-station or before such officer or authority as may be prescribed.
