Section 13 in The Orissa Prevention of Cow Slaughter Rules, 1966
13.
On receipt of a certificate under Rule 11, it shall be the responsibility of the owner to arrange slaughter in accordance with the procedure laid down in Rule 8, as also such other terms and conditions as laid down in the certificate issued. After slaughter it shall be the duty of the owner or the person in-charge of the animal to have the carcass after slashing the hide either burnt or buried six feet below the surface of the ground away from water courses with a layer of unslaked lime not less than one foot deep, both beneath and above it and afterwards water thrown over it.
