Section 380 in The Gujarat Provincial Municipal Corporations Act, 1949
380. Slaughter of animals for skins.
- No person shall slaughter any cattle, horses, sheep, goats or pigs for removing the skin thereof or cut up the carcass of any such animal at any place outside a municipal slaughter-house or a licensed slaughter-house otherwise than in conformity with the written permission of the commissioner.V. Licences for Sale of Articles of Food outside of Markets
