Section 7 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
7.
The Superintendent shall fix, at a conspicuous place in the slaughter house, a notice showing -(i)the hours of working of the slaughter house;(ii)the fees payable; and(iii)any other directions that the committee or other authorised officers, including the Medical Officer of Health may deem fit to issue.
