Section 118 in Andhra Pradesh Panchayat Raj Act, 1994
118. Prohibition or regulation of the use of places for slaughtering animals and licensing of slaughterers.
- The Government shall have power to make rules for-(a)prohibiting or regulating the slaughter, cutting up or skinning of animals specified in the rules, on all occasions not excepted therein, at places other than public slaughter-houses;(b)licensing persons to slaughter animals specified in the rules for purposes of sale to the public; and(c)the inspection of slaughter-houses and of the meat therein and the payment of remuneration to the officers employed for such inspection.
