Section 2 in The Cuttack Municipal Council Control and Supervision of Slaughter Houses and Business Carried on by Butchers Bye-laws, 1980
2.
The pattadar of slaughter house within 20 days from the date of enforcement of these bye-laws shall furnish to the Executive Officer, Cuttack Municipality, the names of all those persons who on his behalf shall kill castrated goats and sheep and barren she-goats and ewe for the purpose of sale of their meat. The Executive Officer shall forthwith inform the Health Officer of these names.
