Section 19(2) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
(2)Where is intended to slaughter a cow for the reasons specified in clause (a) or clause (b) of Sub-section (1) it shall be incumbent for a person doing so to abtain a prior permission in writing of the Veterinary Officer of the area or such other officer of the Animal Husbandry Department as may be prescribed.
