Section 424 in Uttar Pradesh Municipal Corporation Act, 1959
424. Removal of live cattle, sheep, goats or swine from any Corporation slaughter-house, stock-yard, market or premises.
- No person shall, without the written permission of the Municipal Commissioner and without the payment of such fees as may be prescribed by him, remove any live cattle, sheep, goats or swine from any Corporation slaughter-house or stockyard or from any Corporation market or premises used or intended to be used for or in connection with such slaughter house or stockyard:Provided that such permission shall not be required for the removal of any animal which has not been sold within such slaughter-house, stockyard, market or premises and which has not been within such slaughter-house, stockyard, market or premises for a period longer than that prescribed under orders made by the Municipal Commissioner in this behalf, or which has, in accordance with any bye-laws, been rejected as unfit for slaughter at such slaughter-house, market or premises.
