Section 3 in The Orissa Prevention of Cow Slaughter Act, 1960
3. Prohibition of cow slaughter.
(1)Notwithstanding anything contained in any other law for the time being in force or any usage or custom to the contrary and except as hereinafter provided, no person shall, at any place within the State, slaughter or cause to be slaughtered, or offer or cause to be offered for slaughter-(a)a cow, or(b)a bull or bullock, unless he has obtained a certificate in writing, from the competent authority of the area in which such bull or bullock is to be slaughtered certifying that it is fit tor slaughter.(2)No bull or bullock, in respect of which a certificate has been issued under Clause (b) of Sub-section (1) shall be slaughtered at any place other than the place indicated in the certificate or within thirty days of the date of issue of the certificate.(3)A certificate under Clause (b) of Sub-section (1) shall be issued by the competent authority, only after he has, for reasons to be recorded in writing, certified that-(a)the bull or bullock is over the age of fourteen years; or(b)in the case of a bull, it has come permanently unfit and unserviceable for the purpose of breeding and, in the case of a bullock, it has become permanently unfit and unserviceable for the purposes of draught and any kind of agricultural operation :Provided that the permanent unfitness or unserviceability has not been caused deliberately.(4)The competent authority shall, before issuing the certificate under Sub-section (3) or refusing to issue the same, record its order in writing. Any person aggrieved by the order of the competent authority, under this section may, within fifteen days of the date of the order, appeal against it to the Government or to such other authority as may be prescribed, who may pass such orders thereon as they may deem fit.(5)The Government may, at any time for the purposes of satisfying themselves as to the legality or propriety of the action taken under this section, call for and examine the record of any case and may pass such orders thereon as they may deem fit.(6)Subject to the provisions herein contained, any action taken under this section, shall be final and conclusive and shall not be called in question.
