Section 21 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
21.
The Superintendent shall maintain a register in which he shall record-(i)the age, class, sex and a brief description of each animal presented for slaughter;(ii)name and address of the owner of the animal;(iii)result of ante-mortem inspection;(iv)result of post-mortem inspection; and(v)fees recovered, if any.
