Section 4(2) in The Haryana Prohibition of Cow Slaughter Rules, 1972
(2)The Competent Authority shall examine the animal on the date and at the place previously fixed and intimate to the applicant and if he is satisfied that the animal is suffering from any of the contagious or infectious diseases and is incurable he shall issue a certificate in Form D for its slaughter. In every case he will record his findings on the application.
