Section 582(6) in The Orissa Municipal Corporation Act, 2003
(6)Any certificate that the animal is fit for slaughter granted by any Veterinary Officer before the commencement of this Act and any fee realized therefor, within the limits of the city, shall be deemed always to have been validly granted and realized as if this Act were in force on the date on which such certificate was granted or such fee was realized and shall not be questioned in any Court.
