Section 322 in Haryana Municipal Corporation Act, 1994
322. Private markets and slaughter houses.
(1)No place other than a municipal market shall be used as a market, unless such place has been licensed as a market by the Commissioner.(2)No place other than a municipal slaughter house shall be used as a slaughter house :Provided that nothing in this sub-section shall be deemed -(a)to restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony subject to such conditions as the Commissioner may, by public or special notice, impose in this behalf; or(b)to prevent the Commissioner, with the sanction of the Corporation, from setting aPart place for the slaughter of animals in accordance with religious custom.
