Section 569(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall, without the written permission of the Commissioner and without the payment of such fees as may be specified by him, remove any live sheep, goat or swine from any Corporation slaughter house or from any Corporation market or premises used or intended to be used for or in connection with such slaughter house :Provided that such permission shall not be required for the removal of any animal which has not been sold within such slaughter house, market or premises and which has not been within such slaughter house for a period longer than that specified under orders made by the Commissioner in this behalf, or which has, in accordance with any bye-law made under this Act been rejected as unfit for slaughter at such slaughter house, market or premises.
