Section 14(c) in The Maharashtra Animal Preservation Act, 1976.
(c)any animal (other than cow, bull and bullock) or class thereof,—(i)slaughter of which is certified by a veterinary surgeon authorised in this behalf by the State government to be necessary in the interest of the public health;(ii)which are suffering for any disease which is certified by such veterinary surgeon as being contagious and dangerous to other animals:
