Section 19 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
19. Exemption.
(1)Nothing is Section-3 shall apply to the slaughter of Bovine animal,(a)whose suffering is such as to render its distinction desirable according to the certificate of the Veterinary Officer of the area of such other officer of the Animal Husbandry Department as may be prescribed; or(b)Which is suffering from any contagious or infection disease notified as such by the Government;(2)Where is intended to slaughter a cow for the reasons specified in clause (a) or clause (b) of Sub-section (1) it shall be incumbent for a person doing so to abtain a prior permission in writing of the Veterinary Officer of the area or such other officer of the Animal Husbandry Department as may be prescribed.
