Section 56 in Jammu and Kashmir Panchayati Raj Rules, 1996
56. Provision for a public slaughter house.
(1)A Panchayat may construct and provide a place or places for use as a public slaughter house in its area on such lands which may vest in it after adopting a resolution and inviting objections thereto from the inhabitants of its area.(2)A Panchayat may charge fees for the use for the public slaughter house constructed and provided by it :Provided the Panchayat has enclosed it by a wall at least 6 feet high and has provided other amenities such as sheds, water and other sanitary arrangements.(3)An animal to be slaughtered in the public slaughter house shall be inspected by the Sarpanch or Naib-Sarpanch or Secretary of the Panchayat or by any other person authorised by the Panchayat to do so, who will satisfy himself that the animal to be slaughtered is free from any disease detrimental to the public health, before it is slaughtered and thereafter affix a seal provided by the Panchayat for the purpose on the mutton of the slaughtered animal during the hours fixed by the Panchayat for the purpose.
