Section 23 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
23.
Animals found to be affected by any infectious or contagious disease or which are reasonably suspected of being so affected shall, if the Superintendent so directs, be forthwith apprehended and removed to the veterinary hospital or such other place as the committee or any other duly authorised officer may provide or specify for the purpose.
