(1)The municipality may, and when required by the State Government shall, fix places, within the limits of municipality, and grant or withdraw license for use of such places for the slaughter of animals for sale.(2). When any such premises have been fixed, no person shall slaughter any animal for sale at any other place.(3). Any person who slaughters for sale any animal at any place other than the one fixed by the municipality shall be punishable with fine which may extend to two thousand rupees.
