Section 4 in The Orissa Prevention of Cow Slaughter Act, 1960
4. Section 3 not to apply to diseased, under experimentation cows, bulls or bullocks.
(1)Nothing in Section 3 shall apply to the slaughter of a cow, bull or bullock-(a)which is suffering from any contagious or infectious disease notified as such by the Government ; or(b)which is subjected to experimentation in the interest of medical and public health research;where the slaughtering is done in accordance with the conditions and circumstances to be prescribed.(2)Where a cow, bull or bullock is slaughtered for the reasons, stated in Clause (a) of Sub-section (1) the person who slaughters or causes to be slaughtered such cow, bull or bullock shall within twenty-four hours of the slaughter, lodge information of the same at the nearest police-station or before such officer or authority as may be prescribed.(3)The carcass of the cow, bull or bullock slaughtered under Clause (a) of Sub-section (1) shall be buried, or disposed of in such manner as may be prescribed.
