Section 8 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
8. Prohibition of sale of beef.
- Notwithstanding anything contained in any other law for the time being in force, no person shall directly or indirectly sell, keep, store, transport or offer for sale or cause to be sold beef or beef products except for such medicinal purposes and in such form as may be prescribed.
