Section 16 in The Orissa Prevention of Cow Slaughter Rules, 1966
16.
A certificate of the Technical head of the institution to be recorded in Form No. VI, that the slaughter of the animal is necessary for the purpose of experimentation in the interest of medical and public health research shall be sufficient authority for the slaughter of animals owned by the institution. In slaughtering animals for such purposes, the head of the institution shall, however, as far as may be reasonably practicable, have due regard to the provisions of Sub-section (3) of Section 3 of the Act. The slaughter of such animals shall be taken up within the premises of the institute or outside as circumstances may require and the provisions of Rules 8 and 12 regarding slaughter and disposal of carcass etc., shall be followed.
