Section 15 in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977
15. Exemptions.
- Subject to such conditions as may be prescribed in this behalf, the provisions of this Act shall not apply to,-(a)any animal operated upon for vaccine, lymph, serum or any experimental or research purpose at an institution established, conducted or recognised by the Government; or(b)any cow or animal-(i)slaughter of which is certified by a Veterinary Officer authorised by the Government, to be necessary in the interests of the public health;(ii)which is suffering from any disease which is certified by a Veterinary Officer authorised by the Government as being contagious and dangerous to other animals.
