Section 9 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
9.
Every person using the slaughter house shall be responsible for the damage, wilfully or negligently, cause to the slaughter house, either by his own act, or the acts of his servants. The Superintendent shall assess the extent of the damage and the compensation payable in respect of the same and any such person who does not pay such damages may be excluded from the slaughter house until he pays the costs of damage done.
