Section 6 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
6. Establishment of institution
There shall be established by the State Government or by any local authority, wherever so directed by the State Government or by a society registered under the Societies Registration Act, 1860 with prior permission of the State Government under such terms and conditions as may be prescribed, institution as may be necessary for taking care of cows, bulls or bullocks.
