Section 4(2) in The West Bengal Animal Slaughter Control Act, 1950
(2)The President of a municipality or a Panchayat Samiti, as the case may be, and the Veterinary Surgeon may issue a certificate under their joint signatures that an animal is fit for slaughter if they are both of opinion (which shall be recorded) that—(a)the animal is over fourteen years of age and unfit for work or breeding, or(b)the animal become permanently incapacitated from work or breeding due to age, injury, deformity or any incurable disease.
