Section 67 in Bihar Coal Mining Area Development Authority Rules, 1988
67. Restriction for opening slaughter House, Butcher's Shop and Fish Shop.
- No owner or occupier of a slaughter house or butcher's shop or fish shop shall use or occupy such slaughter house or butcher's shop or fish shop without obtaining a licence, such licence shall remain valid up to the end of the financial year in which it is issued. The grant or renewal of slaughter licence shall be subject to the following conditions;-(a)The floor of the slaughter house shall be raised above the ground level and be of cement, concrete or other imperious material sloping inwards to a central drain.(b)The wells, of the slaughter house shall be covered with cement plaster at least one-fourth inch thick up to a height of at least four feet from the floor.(c)The drain from the slaughter house shall be constructed outside the building and shall end in a sport for the discharge of the washing water into an impermeable galvanized bucket. In the case of large slaughter house a sullage care shall be used in place of bucket.(d)Provision shall be made for an adequate supply of water for flushing the floor and washing the walls to the satisfaction of the Chief Medical Officer.(e)The floor and the connected portion of the wall all around shall be thoroughly washed immediately after use.(f)The salted contents of the entrails shall not be washed down the drain but shall be cleaned and removed separately by the slaughter house in covered castes or vessels and it shall be kept clean and in good order to the satisfaction of the Chief Medical Officer of the Authority.(g)No person shall remove any skin, entrails or offal from the slaughter house until they have been properly washed and cleaned.(h)The carcass of every animal shall be skinned immediately after slaughter and cleaned.(i)No person shall be admitted to the slaughter house except for the purpose of slaughtering animals intend for human consumption, skinning, cutting up and cleaning the carcases of animals slaughtered therein.(j)No person shall sell meat within the slaughter house.(k)No person suffering from any skin disease or from any infections or contagious disease shall be permitted to enter the slaughter house.(l)No dogs or cats shall be permitted to enter into the slaughter house.(m)Animals entered for slaughter shall be kept in a well ventilated room, having brick on edge, cement pointed flooring and arrangements shall be made for the supply of good food and clean water for drinking in the shed at all times.(n)The Chief Medical Officer of the Authority and Sanitary Inspector shall be competent to inspect the slaughter house at all times and the owner or the person incharge of the slaughter house at the time, shall afford to the inspecting officer of the Authority or the Sanitary Inspector all responsible facilities for inspection of the same.(o)The owner shall take all measures and execute all such works as may be required by the Chief Medical Officer to keep the slaughter house in a proper state of repair and shall take proper steps and precautions to sweep, wash flesh or disinfect the same to the satisfaction of the Medical Officer of the Authority.
