(2)The power to slaughter an animal conferred under sub-rule (1) shall include powers-(a)to cause or procure the animal to be slaughtered by some other person;(b)to enter, and to authorise any such other persons to enter, upon any land for the purpose of the slaughter;(c)to remove and dispose of the carcass, or cause it to be removed and disposed of:Provided that except where an animal is slaughtered in a place to which the public have access, the power to remove the carcass shall not be exercised if the owner of the animal is present and objects.
