Section 3(1) in The Orissa Prevention of Cow Slaughter Act, 1960
(1)Notwithstanding anything contained in any other law for the time being in force or any usage or custom to the contrary and except as hereinafter provided, no person shall, at any place within the State, slaughter or cause to be slaughtered, or offer or cause to be offered for slaughter-(a)a cow, or(b)a bull or bullock, unless he has obtained a certificate in writing, from the competent authority of the area in which such bull or bullock is to be slaughtered certifying that it is fit tor slaughter.
