(1)No place in a cantonment other than a public market shall be used as a market, and no place in a cantonment other than a public slaughter-house shall be used as a slaughter-house, unless such place has been licensed as a market or slaughter-house, as the case may be, by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]:Provided that nothing in this sub-section shall apply in the case of a slaughter-house established and maintained by the Government.(2)Nothing in sub-section (1) shall be deemed-(a)to restrict the slaughter of any animal in any place on the occasion of any festival or ceremony, subject to such conditions as to prior or subsequent notice as the Executive Officer with the previous sanction of the District Magistrate may, by public or special notice, impose in this behalf, or(b)to prevent the Executive Officer, with the sanction of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], from setting apart places for the slaughter of animals in accordance with religious custom, when such animal are slaughtered for consumption by the troops or for the purpose of the sale of the flesh thereof to the troops.(3)whoever omita to comply with any condition imposed by the Executive Officer under clause (a) of sub-section (2) shall be punishable with fine which may extend to fifty rupees and, in the case of a continuing offence, with an additional fine which may extend to ten rupees for every day after the first during which the offence is continued.
