Section 268 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
268. Slaughter-houses, etc. beyond municipal area.
(1)It shall be lawful for a Council with the sanction of the Collector to establish municipal slaughter-houses or to licence private slaughter-houses beyond the limits of the municipal area and all provisions of this Act and of by-laws in force thereunder relating to such slaughter-houses within the municipal area, shall have full force in respect of slaughter-houses established or licensed under this section, as if they were within the municipal area.(2)It shall be lawful for the Council to prohibit the import into the municipal area of meat except of animals slaughtered at a municipal slaughter-house or a slaughter-house licensed by the Council under sub-section (1).(3)Nothing in sub-section (2) shall be deemed to apply to cured or preserved meat.
