Section 238 in The City of Nagpur Corporation Act, 1948
238. Places for slaughter of animals for sale. - (1) The Corporation may, and when required by the State Government, shall, fix places, with the approval of the State Government either within or without the limits of the City, for the slaughter of the animals or of any specified description of animals, for sale, and may with the like approval grant and withdraw licences for the use of such premises, or if they belong to the Corporation may charge rent or fees for the use of the same.
(2)When such places have been fixed by the Corporation beyond municipal limits it shall have the same power to make by-laws for the inspection and proper regulation of the same if they were within those limits.(3)When any such premises have been fixed no person shall slaughter any such animal for sale within the City at any other place.(4)Any person who slaughters for sale any animal at any place within the City other than the one fixed by the Corporation under this section shall be punishable with fine which may extend to twenty rupees.
