Section 4B(1) in The Punjab Prohibition of Cow Slaughter Act, 1955
(1)Any person desiring to export cows shall apply for a permit to such officer, as the Government may, by notification, appoint in this behalf, stating the reasons for which they are to be exported as also the number of cows and the name of the State to which they are proposed to be exported and shall also file a declaration to the effect that the cows for which the permit for export is required shall not be slaughtered].
