Section 582 in The Orissa Municipal Corporation Act, 2003
582. Slaughter of animals in slaughter house.
(1)No person shall slaughter or procure the slaughtered animal for human consumption in a slaughter house, otherwise on the authority of a certificate granted by the Veterinary Officer that the animal is fit for slaughter.(2)The Veterinary Officer shall not grant certificate referred to in Subsection (1) if in his opinion, -(a)the animal whether male or female -(i)has not attained the age of three years and in case of sheep or goat one year; or(ii)is useful for the purpose of draught or any kind of agricultural operation;(b)the female animal is useful for the purpose of breeding;(c)the female animal is useful for giving milk or breeding offspring.(3)Save as otherwise provided in this Act, the opinion of the Veterinary Officer on all the questions on which he is required by Sub-section (2) to form the opinion shall be final and shall not be questioned in any Court of law.(4)The certificate referred to in Sub-section (1) shall be granted in such form and on payment of such fee as may be specified by the Corporation.(5)Whoever does any act in contravention of Sub-section (1) shall be punished with imprisonment of either description for a term, which may extend to six months or with fine, which may extend to rupees one thousand or with both.(6)Any certificate that the animal is fit for slaughter granted by any Veterinary Officer before the commencement of this Act and any fee realized therefor, within the limits of the city, shall be deemed always to have been validly granted and realized as if this Act were in force on the date on which such certificate was granted or such fee was realized and shall not be questioned in any Court.
