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State of Odisha - Section

Section 5 in The Cuttack Municipal Council Control and Supervision of Slaughter Houses and Business Carried on by Butchers Bye-laws, 1980

5.

(i)Everyday by 7 a.m. in winter season (from November to February) 6 a.m. in summer season from March to October) butchers shall offer to the Health Officer or Veterinary Surgeon or authorized Health Inspector of Cuttack Municipality for inspection in the Municipal slaughter house all castrated goats and sheep and barren she-goats and ewe they intend to kill that day and will kill within the fixed hours only such of them as have been passed by the Health Officer or Health Inspector as free from diseases and fit for human consumption.
(ii)The butchers shall in case of necessity kill at slaughter house between 8 a.m. to 4 p.m. on any day castrated goats and sheep or barren she-goats and ewe with the previous recommendation of the Health Officer after examination of beasts as aforesaid.
(iii)When the slaughtering of sheep or goat in places other than Public Slaughter Houses has been prohibited under Section 314 of the Orissa Municipal Act, 1950, no sheep or goat etc. as aforesaid shall be killed outside the slaughter house unless otherwise specifically provided under the Act or rules thereunder.