Section 3 in The Haryana Prohibition of Cow Slaughter Rules, 1972
3. Exceptions.
[Sections 4(1)(a) and 10(2)(a)] - (1) Any person intending to slaughter or to cause to be slaughtered or intending to offer or to cause to be offered for slaughter a bull or bullock shall apply in Form A to the Competent Authority of the area in which the bull or bullock is to be slaughtered, for the issue of a certificate that the bull or bullock is fit for slaughter.(2)On receipt of the application the Competent Authority shall fix a date for the production of the bull or bullock for examination at a place to be specified for the purpose and give intimation thereof to the applicant.(3)After examining the bull or bullock the Competent Authority shall either issue a certificate in Form B or refuse to issue the same. In either case it shall record its reasons on the application.
