Section 365 in Karnataka Municipal Corporations Act, 1976
365. Licence for slaughter-houses.
(1)The owner of any place within the limits of the city or at a distance within five kilometers of such limits which is used as a slaughter house for the slaughtering of animals or for the skinning or cutting up of carcasses shall, not less than thirty days before the commencement of the year for which the licence is sought or in the case of a place to be newly opened, not less than one month before the opening of the same, apply to the Commissioner for a licence:Provided that this sub-section shall not be applicable to any area outside the limits of the city except with the previous sanction of the Government.(2)The Commissioner may by an order, and subject to such restrictions and regulations as to supervision and inspection, as he thinks fit, grant or refuse to grant such licence.
