Section 4 in The U.P. Prevention of Cow Slaughter Act, 1955
4. Section 3 not to apply to diseased, or under experimentation cows.
(1)Nothing in Section 3 shall apply to the slaughter of a [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.]-(a)which is suffering from any contagious or infectious disease notified as such by the State Government; or(b)which is subjected to experimentation in the interest of medical and public health research;where the slaughtering is done in accordance with the conditions and circumstances to be prescribed.(2)Where a [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] is slaughtered for the reasons stated in clause (a) of sub-section (1) the person who slaughters of causes to be slaughtered such [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] shall within twenty-four hours of the slaughter, lodge information of the same at the nearest Police Station or before such Officer or authority as may be prescribed.(3)The carcass of the [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] slaughtered under clause (a) of sub-section (1) shall be buried or disposed of in such manner as may be prescribed.
