(2)Nothing in sub-section (1) shall be deemed-(a)to restrict the slaughter of any animal in any place on the occasion of any festival or ceremony, subject to such conditions as to prior or subsequent notice as the Executive Officer with the previous sanction of the District Magistrate may, by public or special notice, impose in this behalf, or(b)to prevent the Executive Officer, with the sanction of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], from setting apart places for the slaughter of animals in accordance with religious custom, when such animal are slaughtered for consumption by the troops or for the purpose of the sale of the flesh thereof to the troops.
