Section 49 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
49.
(1)No person shall remove or cause to be removed from the slaughter-house any carcass or meat except in a clean receptacle and covered in such manner as to be screened from public view and adequately protected against flies and dust.(2)If any carcass or meat is removed in a vehicle, the conveyance shall be such that the meat is well ventilated but at the same time invisible. The carcass shall be hung on hooks and not dumped on the floor of the vehicle.
