121. Provision of public slaughter-houses or meat markets.
- A local authority may provide one or more suitable public slaughter-houses for the slaughter of each of different categories of animals which serve as food for men and shall make proper arrangements for,-(a)licensing the slaughter and sale of meat;(b)veterinary inspection of animals before slaughter;(c)veterinary examination of the flesh and organs of slaughtered animals;(d)stamping of various quarters of the carcass with a suitable stamp and stamping ink; and(e)suitable premises where the meat of different categories would be separately sold or exposed for sale or stored.
