Section 15 in The Andhra Pradesh Prohibition Of Cow Slaughter And Animal Preservation Act, 1977
15. Exemptions
Subject to such conditions as may be prescribed in this behalf, the provisions of this Act shall not apply to-(a)Any animal operated upon for vaccine, lymph, serum or any experimental or research purpose at an institution established, conducted or recognised by the Government; or,(b)Any cow or animal-(i)alaughter of which is certified by a Veterinary Officer authorised by the Government, to be necessary in the interests of the public health.(ii)Which is suffering from any disease which is certified by a Veterinary Officer authorised by the Government as being contagious and dangerous to other animals.
