230A. [ Slaughter houses to be maintained properly. [Inserted by Act 13 of 1999.]
- Every public or licensed slaughter house, shall be maintained properly and waste materials there from shall be disposed of without causing nuisance to the public, where any violation of the conditions of agreement or licence leads to unhygienic condition of the slaughter house, the person concerned may on conviction, be punished with a penalty upto rupees five thousand and a further fine at the rate of rupees five hundred for each day on which the offence is continuing and in case such penalty is imposed continuously for ten days, action can be taken treating the licence as automatically cancelled.]
