Section 8 in The Prevention Of Cruelty To Animals (Slaughter House) Rules, 2001
8. Engagement in slaughter house .-(1) No owner or occupier of a slaughter house shall engage a person for slaughtering animals unless he possesses a valid license or authorisation issued by the municipal or other local authority.
(2)No person who has not attained the age of 18 years shall be employed in any manner in a slaughter house.(3)No person who is suffering from any communicable or infectious disease shall be permitted to slaughter an animal.
