157. Prohibition or regulation of the use of places for slaughtering animals and the 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 person 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.
