Section 202(h) in The Himachal Pradesh Municipal Corporation Act, 1994
(h)in any municipal area where a reasonable number of slaughter houses have been provided or licenced by the municipality, control, regulate or prohibit the admission within the municipal limits for the purpose of sale of the flesh other than cured or preserved meat, of any cattle, sheep, goat or swine slaughtered at any slaughter-house or place not maintained or licensed under this Act, and may provide for the seizure, destruction or disposal otherwise of any flesh brought within the municipal limits in contravention of any such bye-law.
